Vivek Singh Thakur,J. - (1.) Present petition has been filed assailing the impugned order dated 8.4.2019 passed by Additional Chief Judicial Magistrate-I, Amb, District Una, whereby an application, filed on behalf of accused/petitioner under Section 145(2) of Negotiable Instrument Act ('NI Act' in short), has been dismissed.
(2.) I have heard learned counsel for the parties and have also gone through the record.
(3.) It is evident from the record that the petitioner/accused was summoned by the trial Court on the basis of statements/affidavit filed by and on behalf of complainant/respondent and after receiving the notice from the trial Court, petitioner/accused had appeared in the Court on 6.12.2017.;