NAVEEN PRAKASH PANDEY Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) THE present petition u/s 482 Cr.p.c. has been filed to set aside the case No. 2544 of 2003 (111/2004) Vikas Jindal vs. Naveen Prakash Pandey u/s 138 Negotiable instrument Act.

(2.) BRIEF facts for the disposal of this petition are that it is alleged that a cheque of Rs. 90,000/ - was given by the accused/applicant to the complainant -Respondent No.2 and the said cheque was bounced and thereafter notice was given and the amount as demanded in the notice was not paid; to the respondent No.2. Thereafter a complaint was riled u/s 138 of N.I. Act. The cognizance was taken.

(3.) FEELING aggrieved by the said order and the complaint, the present petition has been filed.