HARI SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) This application under Sec. 482 Cr.P.C. has been filed to quash the entire proceeding of Complaint Case No.719 of 2018 (Shakti Singh Vs. Hari Singh) as well as summoning order dtd. 27/10/2018 along with order dtd. 8/1/2020 of N.B.W. passed by Additional Judge, Saharanpur, under Sec. 138 of Negotiable Instrument Act, 1981, Police Station Fatehpur, District Saharanpur, pending in the court of Additional Judge, Saharanpur.

(3.) Learned counsel for the applicant submits that the present criminal proceedings initiated by opposite party no.2 are an after thought, as such the same are not only malicious but also amount to an abuse of the process of the Court.