PADMAKAR DATTATRAY MATKAR Vs. MALANI COMBINES

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule is made returnable forthwith. Heard finally by consent of the parties.

(3.) This is an application under Sec. 482 of the Code of Criminal Procedure, for quashing of proceeding bearing S.C.C. No.2365 of 2018, filed by the respondent No.1 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the Act of 1881"), pending on the file of learned Judicial Magistrate First Class, Court No.3, Akola, as against the applicant who is the non-applicant No.8, in the said proceeding.