Kanwaljit Singh Ahluwalia, J. - (1.) Present petition has been filed under Section 482 Cr.P.C., 1973 praying that the order dated 03.05.2017 passed by Special Metropolitan Magistrate, N.I. Act, No.18, Jaipur Metropolitan, Jaipur, be set aside as the grave error was committed by the court below to dismiss the application filed by the accused petitioner under Section 91 Cr.P.C., 1973
(2.) Petitioner had issued a cheque amounting to Rs. 9 lakhs in favour of the respondent. The said cheque on presentation had bounced. Respondent filed a complaint under section 138 of the Negotiable Instruments Act for prosecution of the petitioner.
(3.) Respondent appeared before the trial court and stated that the cheque was issued by the petitioner as he had obtained a loan for domestic and business requirements.;