DEEPA RANI BHARTI Vs. ANAND PRAKASH SAXENA

JUDGEMENT

(1.) The applicant, by means of present application under Section 482 Cr.P.C., seek to quash the summoning order dated 09.08.2010 and 12.01.2011 as well as the entire proceedings of Criminal Complaint Case No. 667 of 2012 (old no. 1232 of 2010), Anand Saxena vs. Deepa Rani Bharti, under Section 131 of the Negotiable Instruments Act, pending before the Special Judicial Magistrate-1, Dehradun.

(2.) The applicant has been summoned to face the trial for the offence punishable under Section 138 of the N.I. Act. It is the submission of learned counsel for the applicant that the applicant has already refunded a sum of Rs. 20 lacs to the respondent.

(3.) It will be relevant to quote para 7 of the petition herein below for convenience: