TEJ PRAKASH ARORA S/O. SRI DOOL CHAND Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND SOHAN SINGH S/O. SH. TIRLOK SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), the Petitioner has sought quashing of the proceedings of Criminal Complaint Case No. 3071 of 2010; Sohan Singh v. Tej Prakash, relating to offence punishable under Section 138 of the Negotiable Instruments Act, 1881, pending in the court of Judicial Magistrate, Kashipur.

(3.) HAVING considered submissions of learned Counsel for the parties, and after going through the papers on record, without expressing any opinion as to the final merits of the case, this Court is of the view that it is not a fit case for interference with the trial under Section 482 of Code of Criminal Procedure