VAIBHAV MISHRA Vs. STATE OF U. P.

JUDGEMENT

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

(2.) This application under Section 482 Cr.P.C. has been filed by the applicant for quashing the impugned summoning order dated 10.08.2017 as well as entire criminal proceedings of Complaint Case No. 1802 of 2017, (Bhupendra Kumar Chaturvedi Vs. Vaibhav Mishra), under Section 138 of Negotiable Instruments Act, Police Station Sector 20, Noida, District Gautam Budh Nagar, pending in the Court of learned Additional A.C.J.M.-II, Gautam Budh Nagar.

(3.) As per the allegations made in the complaint, it is alleged that the applicant had issued a cheque bearing No. 175176 dated 07.06.2017 in favour of the Opposite Party No.2 for an amount of Rs.10,00,000/-. On presentation of the said cheque before the Bank, it was dishonoured.