MAYANK CHAWLA Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition u/s 482 of the Cr.P.C. with the prayer to quash the impugned order dated 19.11.2018 passed by the Ld. MM-03 NI Act/SE/ND District Courts, Saket in criminal complaint bearing No. 7727/2018 titled as "Vipin Kumar Singh Vs. Mayank Chawla and Anr. " and other consequential proceedings arising out of and related to the same.

(2.) The respondent No. 2 herein had instituted a complaint under section 138 read with sections 141/142 of the Negotiable Instruments Act, 1881 against the petitioner herein and M/s Skytech Constructions Pvt. Ltd. through its Director Sh. R.K. Chawla in respect of non-payment against one dishonoured cheque for the amount of Rs. 50,00,000/- issued by petitioner in favour of respondent No. 2.

(3.) The Metropolitan Magistrate vide impugned order dated 19.11.2018 summoned the petitioner U/s 138 NI Act.