VINOD GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) For the reasons stated, the delay condonation application is allowed. Delay in filing the rejoinder affidavit is condoned. Rejoinder affidavit is taken on record. C482 No.519 of 2005

(2.) Heard Mohd. Azim, Advocate holding brief of Mr. Sandeep Tandon, Advocate for the applicant, Mr. M.A. Khan, Brief Holder for the State and Mr. Siddhartha Sah, Advocate for respondent no.2.

(3.) By means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Cr.P.C.), the applicant has sought quashing of order dated 19.4.2004 passed by Special Judicial Magistrate Ist, Dehradun in Complaint Case No.10 of 2004, Vijay Kumar Malhotra v. Vinod Gupta, relating to offence punishable under Section 138 of Negotiable Instruments Act, 1881 (for short, the Act).