PRAMOD KUMAR AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. has been filed seeking the quashing the entire proceedings of Complaint Case No. 7358 of 2018, under Sec. 138 N.I. Act, Police Station Highway, Mathura, pending in the court of Additional Chief Judicial Magistrate, Court No. 4, Mathura.

(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 Sec. 138 Negotiable Instruments Act.