RAJAN JAIN Vs. RAJ KISHORE GUPTA

JUDGEMENT

(1.) THE present petition has been filed under Section 482, Cr.P.C. seeking quashing of the proceedings pending in the court of Metropolitan Magistrate under Section 138 of Negotiable Instruments Act and the summoning order dated 30.3.2007.

(2.) AFTER going through the record, it transpires that the copy of the complaint under Section 138 of Negotiable Instruments Act, has not been placed on record by the petitioner nor the petitioner has placed on record copy of the impugned cheque which is purported to have been dishonoured/pay- ment of same has been stopped.

(3.) LIST the matter on 31.1.2008.