Mahesh Chandra Sharma, J. - (1.) This revision petition has been filed by the petitioner against the order dated 24.6.2011 passed by Additional District Judge (Fast Track) No.7, Jaipur Metropolitan, Jaipur in Cr. Revision No. 7/2011, by which he reversed the order dated 20.4.2010 passed by Special Judicial Magistrate (NI Act Cases) No.5, Jaipur Metropolitan, Jaipur in Cr. Case No. 3216/2010, by which he took cognizance against the respondents no. 2 and 3 for the offence under Section 138 of N.I. Act.
(2.) In this revision petition, notices were issued to accused respondents, but after completion of service, none has appeared on their behalf.
(3.) I have learned counsel for the complainant-petitioner, learned PP for the State and perused the impugned order dated 24.6.2011 passed by the court below.;