VISHAL CHADDHA Vs. STATE OF UTTARANCHAL AND ANR.

JUDGEMENT

(1.) HEARD Mr. Vinod Sharma, Advocate for the petitioner and Mr. Amit Bhatt, Addl. GA for the State.

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973 (for short, CrPC), the petitioner has prayed for quashing the entire proceedings of Case No. 191/2005 Umesh Arora v. Vishal Chaddha under Section 138 of NI Act pending in the Court of Special Judicial Magistrate II, Dehradun.

(3.) LEARNED Counsel for the petitioner argued that petitioner had been falsely implicated in this case. I do not find any force in the argument of learned Counsel for the petitioner due to the reasons that averments made in the complaint are corroborated by the statement of the complainant under Section 200 CrPC and other documentary evidence produced by the complainant.