SURENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajendra Babu Gaur, learned counsel for the applicant and Sri K.K.Rajbhar, learned AGA, who appears for the opposite party no.1.

(2.) The present application purported to be under Sec. 482 Cr.P.C. for quashing of the Complaint Case No.1546 of 2020, (Anuj Traders Vs. Surendra Singh) under Sec. 138 of the Negotiable Instrument Act, 1938 P.S. Tilhar, District Shahjahanpur arising out of summoning order dtd. 4/3/2021 passed by Civil Judge, Junior Division/Judicial Magistrate, Shahjahanpur.

(3.) Briefly stated the facts of the case are that the opposite party no.2 lodged a complaint against the applicant for the offence under Sec. 138 of N.I. Act alleging that the applicant had taken loan of a certain amount from the opposite party no.2. It has further been lodged previously also the applicant used to take loan/financial assistance from opposite party no.2.