SHAMEEM AHMED 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 summoning order dated 25.3.2006 passed by Judicial Magistrate, Roorkee in Case No. 648 of 2006, Sandeep Sharma v. Shameem Ahmed, 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.) FROM a perusal of the contents of the complaint as well as the statement of the complainant Sandeep Sharma recorded Under Section 200 Cr.P.C. and after going through other papers available in file, I am of the view that prima facie a case under Section 138 of N.I. Act is made out against the applicant.