CHHOTE LAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THIS petition filed under Section 482 of the Code of Criminal Procedure seeks quashing of order dated 7.7.2011 passed by Additional Chief Judicial Magistrate, Court No.1 in complaint case No.897 of 2011 titled 'Manju Gupta Vs. Chhote Lal Singh' under Section 138 of the Negotiable Instruments Act, 1881 (for short 'N.I. Act').

(2.) SHORT contention of learned counsel for the petitioner is that a negotiable instrument issued by the petitioner on 12.4.2010 for a sum of Rs.2000/ - was presented by the respondent no.2 on 26.5.2010. The cheque was dishonored on account of insufficiency of funds.

(3.) RESPONDENT no.2 again presented the cheque on 11.5.2011 which was returned to respondent no.2 on 19.5.2011 with endorsement by the Bank that the cheque is out of allocated range.