CHARAN PAL SINGH SAHANI S/O SHRI JEET SINGH SHUBH DISTRIBUTORS Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME AND HARISH BIRMANI DIRECTOR JAINEKA PHARMACEUTICALS PVT. LTD.

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 complaint case No. 569 of 2008, Harish Birmani v. Charan Pal Singh relating to offence punishable under Section 138 Negotiable Instruments Act, 1881, P.S. Kotwali, Jwalapur, District Haridwar.

(3.) HAVING gone through the papers on record, and after considering the submissions of learned Counsel for the parties, this Court is not inclined to interfere with the trial of the case on the factual disputes raised before it.