LAWS(ALL)-2023-9-89

SUBODH KUMAR Vs. STATE OF U.P.

Decided On September 18, 2023
SUBODH KUMAR Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. has been filed seeking the quashing the summoning order dtd. 29/9/2022 as well as proceedings of Complaint Case No. 213 of 2021 (Sachin Tyagi vs. Subodh Tyagi), under sec. 138 Negotiable Instruments Act, P.S. Indirapuram, District Ghaziabad.

(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 by 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.