ASHISH KUMAR Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This application under Sec. 482 CrPC has been filed for quashing the summoning order dtd. 16/9/2021 and entire proceedings of Complaint Case No. 4 of 2021, (Ashrit Kumar Vs. Ashish Kumar Jaiswal), under Sec. 138 of Negotiable Instruments Act, Police Station Sarai Inayat, District Prayagraj, pending in the court of A.C.J.M., Court No.09, Allahabad.

(3.) As per the allegations made in the complaint, it is alleged that the applicant had issued a cheque no. 000140 dtd. 15/1/2021 for amount of Rs.8,85,000.00 in favour of the opposite party no.2. On presentation of the said cheque before the Bank, it was dishonoured and the same was returned back.