GULAM REZA Vs. ITPL INFRASTRUCTURE PVT. LTD.

JUDGEMENT

(1.) The petitioner has filed the present petition u/s 482 of the Cr.P.C. with the prayer to quash the summon dated 19.08.2019 regarding issuance of the process alongwith the CT Case No. 12356/19 under Section 138 of the M Act pending in the Court of MM-4, South District, Saket Court.

(2.) The respondent herein had instituted a complaint under section 138 Negotiable Instruments Act 1881 read with Section 420 IPC against the petitioner herein in respect of non-payment against one dishonoured cheque for the amount of Rs. 65,00,000/- issued by petitioner in favour of the respondent company.

(3.) The Metropolitan Magistrate issued summons dated 19/08/2019 U/s 138 NI Act requiring the petitioner to attend the Court.