Raghvendra Kumar, J. - (1.) Heard learned counsel for the accused-applicant and the learned A. G. A. for the State of U. P.
(2.) The jurisdiction of this Court under Section 482 Cr. P. C. has been invoked with a prayer to quash the entire criminal revision proceedings as well as the impugned order dated 4.11.2016 passed by the Additional Sessions Judge, Court no.5, Jhansi in Criminal Revision No.55 of 2015 (Amish Jain Vs. State of U. P. and others) under Section 138 of The Negotiable Instruments Act, 1881, P. S. Navabad, District-Jhansi or to stay the operation and effect of the aforesaid impugned order.
(3.) The brief facts of this petition are as under : An application dated 5.12.2014 was moved in Complaint Case No.1609 of 2014 before the C. J. M. Jhansi praying that this Court does not have the jurisdiction, hence the complaint be dismissed and the learned trial Court directed the return of the complaint along with the original documents to the complainant holding that the Court of C. J. M. Jhansi does not have the jurisdiction. Being aggrieved by the aforesaid order, the revision was preferred and the Revisional Court quashed the order dated 10.3.2015 passed by the learned C. J. M. Jhansi and the copy of the order was directed to be transmitted to the learned trial Court for further proceedings. Being aggrieved by the aforesaid order, the instant petition is before this Court.;