PRASHIM KAPIL Vs. SUNEEL KUMAR

JUDGEMENT

(1.) By means of this application under Sec. 482 Cr.P.C., 1973 applicant has challenged criminal proceedings of Complaint Case No. 1733 of 2016, under Sec. 138 of Negotiable Instruments Act, pending in the court of learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar.

(2.) Brief facts of the case are that respondent - Suneel Kumar filed a criminal complaint under Sec. 138 of Negotiable Instruments Act before learned Additional Chief Judicial Magistrate, Roorkee, District Haridwar. The said criminal case was registered as Criminal Complaint Case No. 1733 of 2016. Learned Magistrate, took cognizance against the applicant and issued summoning order on 26/11/2016 under the aforesaid Sec. . Hence, applicant preferred present criminal miscellaneous application before this Court.

(3.) Heard learned counsel for the applicant and perused the record.