PANKAJ BHANDARI,J. - (1.) Petitioner has preferred this miscellaneous petition aggrieved by order dated 16.06.2010 passed by Additional Sessions Judge (Fast Track) No.5, Jaipur City, Jaipur, whereby the Court rejected the revision-petition filed by the petitioners against the order dated 27.03.2010 passed by Special Judicial Magistrate (N.I. Act Cases) No. 2, Jaipur City, Jaipur.
(2.) It is contended by counsel for the petitioner that sum of Rs. 42,000/- was taken by the petitioner and for the payment of the amount, nine cheques were delivered to the complainant.
(3.) It is contended that the cheques were not signed when they were delivered to the complainant. The complainant has later on entered sum of Rs. 8 lacs in the cheque.;