REGENT COMPUTRONICS PVT. LTD.

Prashant Tripathi Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
TRISUNS CHEMICAL INDUSTRY VS. RAJESH AGARWAL [REFERRED TO]
M KRISHNA VS. VIJAY SINGH [REFERRED TO]
JOSEPH SALVARAJ A VS. STATE OF GUJARAT [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
ARUN BHANDARI VS. STATE OF U.P. [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
MD. ALLAUDDIN KHAN VS. THE STATE OF BIHAR AND OTHERS [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
SATENDER KUMAR ANTIL VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]

JUDGEMENT

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

(2.) The present applicants have invoked the inherent power of this Court under Sec. 482 CrPC beseeching the quashing of entire criminal proceedings as well as cognizance/summoning order dtd. 10/5/2022 passed in Complaint Case No. 2155 of 2021 (Old Complaint No. 5671 of 2018) (Nitin Kumar Vs. Prashant Tripathi), under Sec. 138, Negotiable Instrument Act 1881 (in brevity, NI Act), Police Station Kotwali, District Mainpuri pending in the court of Judicial Magistrate, Court No. 1, Mainpuri.

(3.) Opposite Party No. 2 has moved a complaint dtd. 25/9/2018, under Sec. 138 of NI Act owing to the dishonour of check No. 313166 dtd. 7/8/2018 amounting to Rs.1,15,000.00 for want of sufficient fund.

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PRASHANT TRIPATHI Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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