(1.) The present petitioner is the accused against whom the present respondent who is a complainant had instituted a private complaint under section 200 of Code of Criminal Procedure, 1973 (hereinafter for brevity referred to as ' Cr.P.C .') for the alleged offence punishable under section 138 of Negotiable Instruments Act, 1881 (hereinafter for brevity referred to as ' N.I. Act '). The said private complaint subsequently came to be numbered as C.C.No.47/2019, which is pending in the Court of the learned JMFC, Manvi. The petitioner has sought for quashing of the said proceeding against him.
(2.) Though the matter is listed for admission, with the consent from both side, the matter is taken up for its final disposal.
(3.) The records from the Court below were also called for and the same is placed before this Court.