NITIN JAISWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. has been filed seeking the quashing the summoning order dtd. 25/8/2023 as well as entire proceedings of Complaint Case No. 20 of 2023(Apna Bazar Vs. Nitin Jaiswal), under Sec. 138 Negotiable Instruments Act, 1881, P.S. Colonelganj, District- Prayagraj.

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

(3.) Learned counsel for the applicant submits that the complaint has been filed against the applicant with malicious intention by opposite party no. 2. He further submits that from perusal of fact, it is apparently clear that no case is made out against the applicant in which notice has been issued under Sec. 138 Negotiable Instruments Act.