RAKESH KUMAR BAJPAI Vs. RAVINDRA SINGH

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the summoning order dated 20.09.2011, as also the entire proceedings of criminal complaint case no. 1590 / 2011, Ravindra Singh vs Rakesh Kumar Bajpai, under Section 138 of N.I. Act, pending in the court of Addl. Chief Judicial Magistrate, Haridwar, District Haridwar.

(2.) Notice was issued to the respondent. None has turned up on his behalf.

(3.) It appears that the complainant is not interested in prosecuting the accused applicant.