FAKHRUDDIN AHMAD Vs. STATE OF U.P.

JUDGEMENT

(1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing of entire proceeding of Complaint Case No. 653917 of 2016, under Section 138 Negotiable Instruments Act, Police Station Khuldabad, District Allahabad, pending before the Special Judge (Negotiable Instrument Act) IInd, Allahabad including summoning order dated 28.4.2018. 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.