ADVANCE OLEOCHEM PVT. LTD Vs. MANOJ AGARWAL

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith. With consent of the learned counsel for the parties, matter is taken up for final hearing forthwith.

(3.) This application, under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.' for short) seeks to quash the Criminal Case, S.C.C. No. S/18820 of 2019 instituted by the respondent no.1 (hereinafter called 'Complainant' for short) under Sec. 138 of the Negotiable Instruments Act, 1881 ('NIA' for short). and summons issued therein, by the 6th Joint Chief Judicial Magistrate, First Class, Thane.