MADHUBALA SETH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this petition, moved under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has sought quashing of the proceedings of Criminal Complaint Case No. 1006 of 2007 (Old No. 1811 of 2005), Mohan Ahluwalia v. Vijay Seth & Anr, relating of offence puishable under Section 138 of the Negotiable Instruments Act, 1881, pending in the court of Special Judicial Magistrate II, Dehradun.

(3.) Perusal of the complaint shows that two persons have been made accused, namely, Vijay Seth and Madhubala Seth. The cheque is said to have been issued by Vijay Seth. Madhubala Seth (present petitioner) is wife of Vijay Seth.