RAKESH VIRMANI 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 Cr.P.C.), the petitioner/applicant has sought quashing of the proceedings of Complaint Case No. 297 of 2005, Kailash Prasad Garg v. Rakesh Virmani, under Section 138 of The Negotiable Instruments Act, 1881 (for short, the Act).

(2.) HEARD learned Counsel for the parties and perused the entire material available on file.

(3.) A counter affidavit has been filed on behalf of the complainant in which the averments made in the Code 482 application have been denied.