HARJEET KAUR Vs. ARUNKUMAR CHANDULAL POBARU

JUDGEMENT

(1.) Heard Mr. K. D. Deshpande, learned counsel for the applicant, Mr. M. M. Agnihotri, learned counsel for the Respondent No. 1 and Mr. D. B. Yengal, learned APP for Respondent No.2.

(2.) By means of this application under Section 482 of the Code of Criminal Procedure, the applicant prayed to set aside the impugned order dated 21/09/2010, passed by the learned Sessions Judge, Yavatmal in Criminal Revision No. 68/2006 and further prayed to quash and set aside the criminal proceedings in complaint case no. 5133/05, pending before the 4 th Court of J.M.F.C. Yavatmal on the ground that it is highly illegal, bad in law as well as void-ab-initio.

(3.) The facts are that the criminal complaint was lodged by Shri. Arunkumar Chandulal Pobaru, Proprietor of Sarvottam Petro Marketing, resident of Jaju Nagar, Darwha Road, Yavatmal through his attorney Murad Mehahdi Mohd. Jiwani against Smt. Manjeet Kaur Bawa @ Harjeet Kaur Manmohan Singh Bawa for offence punishable under Section 138 of the Negotiable Instruments Act.