Banwari Lal Sharma, J. - (1.) Heard.
(2.) The present petition is preferred against the impugned order dated 14.08.2015 passed by the learned Additional Sessions Judge No.6, Jaipur Metropolitan Jaipur in Revision petition no.106/2015 whereby learned Revisional Court partly affirmed the order 07.04.2015 passed by learned Metropolitan Magistrate No.18, Jaipur Metropolitan in criminal complaint case No.1588/2012 to the extent of correction in criminal complaint but correction in affidavit was quashed and set aside.
(3.) The brief facts of the case are that during pendency of criminal complaint under Section 138 of Negotiable Instruments Act, respondent-complainant filed an application for correction of bill number from 146 to 346 in criminal complaint as well as in affidavit. Learned trial court i.e. learned Metropolitan Magistrate No.18, Jaipur Metropolitan allowed the application and it was ordered that in place of bill no.146, bill no.346 may be corrected by red ink that order was challenged by the petitioner in revision petition which was partly allowed vide order dated 14.08.2015 as aforementioned.;