PIYUSH AGARWAL Vs. STATE OF UTTARAKHAND AND ANR.

JUDGEMENT

(1.) BY means of this petition, moved under Section 482 of The Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure), the petitioner/applicant has sought quashing of the summoning order dated 31.8.2005 passed by Judicial Magistrate, Kashipur.

(2.) HEARD learned Counsel for the parties and perused the affidavit and counter affidavit.

(3.) FROM a perusal of the contents of the complaint as well as on perusal of the statement recorded Under Section 200 Code of Criminal Procedure and after going through other papers available in file, I am of the view that prima facie a case under Section 138 N.I. Act is made out against the applicant.