Nisha Gupta, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been filed against the order dated 30.1.2004, whereby the learned Magistrate has taken cognizance against the petitioner and the order dated 7.11.2006, whereby the learned Magistrate has dismissed the application of the petitioner for recalling the order taking cognizance.
(2.) The facts in brief are that a complaint was filed against the present petition, upon which the learned Magistrate took cognizance against the petitioner for offence under Section 138 of the Negotiable Instruments Act.
(3.) As regards the order dated 30.1.2004, contention of the learned counsel for the petitioner is that the cheque in dispute had never been -issued by the present petitioner and he is not connected with the Firm M/s Rajputana Service Centre and hence cognizance could not have been taken against him and the order taking cognizance is baseless.;