AMIT SHARMA, S/O. SHRI RAJKUMAR SHARMA Vs. SACHIN SINGHAL, S/O. SHRI MANMOHAN SINGHAL PROP. SACHIN FURNITURE AND ELECTRONICS

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Cr.P.C.) the Petitioner has sought quashing of the proceedings of criminal case No. 1590 of 2009 Sachin Singhal v. Amit Sharma relating to offence punishable under Section 138 of Negotiable Instruments Act, 1881, Police Station Kotwali Manglore, District Haridwar.

(3.) IN the above circumstances, it is not a fit case to quash the proceedings by exercising powers under Section 482 Code of Criminal Procedure. Accordingly, the petition under Section 482 Code of Criminal Procedure, is dismissed. Interim order dated 29.01.2010, stands vacated. (Stay vacation application No. 174 of 2010, also stands disposed of).