RAJKUMAR SHARMA Vs. SHRIRAM FINANCE CO. LTD

JUDGEMENT

(1.) With the consent of the learned counsel for both the sides, heard the matter finally at motion stage itself.

(2.) By way of the instant Petition under Section 482 of CrPC, the Petitioner intends to challenge the proceedings initiated under Section 138 of the Negotiable Instruments Act (hereinafter referred to as "the N.I. Act") by the Respondent-Complainant against the Petitioner through Complaint Case No.246/2008 filed before the Court of Chief Judicial Magistrate, Korba.

(3.) Facts leading to the instant case are that the Petitioner had entered into a hire-purchase agreement with the Respondent and had obtained loan for the purchase of a Truck and, subsequently, the Petitioner had purchased a Truck, bearing Registration No.CG04- JA/2383.