ARVINDRA PAL SINGH Vs. HIMMAT SINGH

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and perused the papers on record.

(2.) BY way of this petition, moved under Section 482 of Cr.P.C., the petitioner seeks quashing of the order dated 3rd October 2011, passed by Special Judicial Magistrate (CBI), Dehradun in Criminal Case No. 2405 of 2011 Himmat Singh vs. Arvindra Pal Singh, by which the learned Magistrate summoned the accused to face trial in respect of offence punishable under Section 138 of the Negotiable Instruments Act.

(3.) AN order was passed by Special Judicial Magistrate (CBI), Dehradun, whereby accused Arvindra Pal Singh was summoned to face trial in respect of offence punishable under Section 138 of the Negotiable Instruments Act. It was also directed that the complainant should take steps under Section 204 of Cr.P.C. within a week from the date of passing of the said order.