IRFAN ALI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present application under Sec. 482 Cr.P.C. has been filed by the applicant for quashing the entire proceedings of Complaint Case No. 136 of 2020 (Surendra Kumar Vs. Irfan Ali), under Sec. 138 of N.I. Act, P.S. Hapur Dehat, District Hapur as well as summoning order dtd. 3/2/2020 passed by Additional Chief Judicial Magistrate, Hapur.

(3.) As per the allegations made in the complaint and the statements of the witnesses recorded under Ss. 200 and 202 Cr.P.C., it is alleged that a Cheque No.006251 amounting to Rs.12,00,000.00 dtd. 17/12/2019 has been issued by the applicant in favour of Opposite Party No.2, however, on presentation, the said cheque was dishonoured on 20/12/2019 with remark that the account does not have sufficient fund.