PRITAM SINGH RAGHUVANSHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Swetashwa Agarwal, learned counsel for the applicant and Sri Brijesh Kr. Dwivedi, learned A.G.A. for the State.

(2.) Present application under Sec. 482 Cr.P.C. has been filed for quashing the entire criminal proceedings arising out of Complaint Case No. 1151 of 2017, M/s Deepak Agro vs. M/s Raghu, under Sec. 420 IPC, Police Station- Transport Nagar, District- Meerut along with the impugned summoning order dtd. 1/3/2017 passed by the A.C.J.M. Court No. 8, Meerut.

(3.) As per the impugned complaint, applicant and opposite party No.2 were having business relationship and during the course of business, opposite party No.2 supplied tractor accessories and other parts on different dates in the year 2006 to the applicant. Bill was also raised. It was further alleged that the applicant instead of making payment had also given cheque dtd. 25/1/2008 of Rs.38,628.00, but subsequently, this cheque was bounced when presented before the bank. Thereafter, the applicant kept on assuring for making payment to opposite party No.2, but no payment was made. Finally, a complaint was filed in the year 2017. In support of his complaint, Vishal Gupta, who was manager of opposite party No.2, was also examined and the court below after perusal of the complaint and statement, summoned the applicant u/s 420 I.P.C.