VERSHA NEGI Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (CrPC) inter alia, praying for quashing of the Criminal Complaint bearing number 1169/2018, under Sec. 138 r/w Sec. 142 of the Negotiable Instruments Act, 1881 ('NI Act'), titled 'Corporation Bank v/s Mrs. Versha Negi' and for quashing of proceedings emanating therefrom.

(2.) The relevant facts for the purpose of adjudication of the present petition are as follows: -

(3.) Learned counsel for the petitioner submitted that when the Petitioner came to know about the construction of a building with a vacant flat for sale in Gurgaon, she contacted Maltha Realtors. However, she could not buy the said apartment because she lacked the necessary funds to which the director of Maltha Realtors responded that he has personal contact with the corporation bank, and the home loan would likely be approved shortly after the bank received supporting documentation from the petitioner.