SMT. MADHUBALA SETH W/O SHRI VIJAY SETH Vs. STATE OF UTTARAKHAND THROUGH PRINCIPAL SECRETARY AND SHRI MOHAN AHLUWALIA S/O LATE SHRI KARAM CHAND AHLUWALIA

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure ) the Petitioner has sought quashing of the proceedings of Criminal Complaint Case No. 1007 of 2007 (Old No. 1812 of 2005), Mohan Ahluwalia v. Vijay Seth and Ors., relating to offences punishable under Section 138 of the Negotiable Instruments Act, 1881, pending in the court of Special Judicial Magistrate II, Dehradun.

(3.) LEARNED Counsel for the complainant concedes that the criminal complaint is not maintainable as against the Petitioner Madhubala Seth, who was not the signatory of the cheque.