INTJAR Vs. STATE OF UP

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of order dated 7.5.2019 passed by Additional Special Judge, Muzaffarnagar as well as entire proceedings of Complaint Case No. 4170 of 2018, under Section 138 Negotiable Instruments Act, Police Station Bhopa, District Muzaffarnagar. Further prayer has been made to stay the further proceedings of the aforesaid case.

(2.) Heard applicant's counsel and learned AGA.

(3.) It is submitted by the learned counsel for the applicant that the entire allegations are false. Cheque in question was not issued against any existing debt or liability. Referring to the entire evidence available on record, it is submitted that the summoning order is illegal and without application of judicial mind. No cause of action arose to file the complaint.