DHARM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties, and perused the records.

(2.) By means of the present application under Sec. 482 Cr.P.C., the applicant seeks quashing of the proceedings arising out of a complaint under Sec. 138 of the Negotiable Instruments Act, 1881, pending before the learned judicial Magistrate, Jaspur District, Udham Singh Nagar in Complaint Case no. 670 of 2019.

(3.) It was submitted that the applicant is not under any debt or liability towards the respondent. According to the complaint, the money was advanced by respondent no. 1 to the son of the Applicant. In lieu, therefore, the son of the Applicant handed over a check signed by the applicant to respondent no. 1.