ANJALI Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The summoning order dated 18.04.2019 as well as the entire proceedings of Complaint Case No. 243 of 2019 (Billu Vs. Anjali) under Section 138 of Negotiable Instrument Act (hereinafter referred to as the Act), pending in the court of Prescribed Authority Additional Court No. II, Gautam Budh Nagar, have been challenged in the present petition under section 482 Cr.P.C.

(3.) Record reflects that a complaint under section 138 of the Negotiable Instrument Act was filed on 1.11.2018 by opposite party no. 2- Billu against the applicant herein alleging dishonouring of cheque of Rs. 12,50,000/- (cheque no. 000481 ICICI Bank dated 24.9.2018) on the ground of difference in drawer's signature. The Magistrate concerned after recording the statement of the complainant as well as witnesses under Sections 200 and 202 Cr.P.C., vide impugned order dated 18.4.2019 has summoned the applicant.