VINOD SINGH NEGI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Sri Vinod Sharma learned counsel for the applicant and learned A.G.A. and perused the record.

(2.) -The present application has been filed under Section 482, Cr.P.C. for quashing the criminal proceedings in case No. 1804/2004 State v. Vinod Singh Negi pending before the Chief Judicial Magistrate, Dehradun.

(3.) Brief facts are that a complaint was filed under Section 138 of The Negotiable Instruments Act before the Chief Judicial Magistrate, Dehradun. The complainant filed the affidavits in support of his case under Sections 200 and 202, Cr.P.C. and thereafter the cognizance was taken by the learned Magistrate vide order dated 3-9-2003. Feeling aggrieved by the said order the present application has been filed under Section 482, Cr.P.C.