AYUSH Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing the proceedings of Complaint No. 2543 of 2017, under section 138 Negotiable Instruments Act, P.S. Kotwali, District Hathras and summoning order dated 09.08.2018 and bailable warrant dated 29.10.2018 passed by the Additional Chief Judicial Magistrate, Hathras, pending in the court of A.C.J.M., Hathras.

(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 section 138 Negotiable Instruments Act.