K.V.VIJAYVARGIYA Vs. SANJAY NAGPAL

JUDGEMENT

(1.) With the consent of learned counsel for the parties the matter is finally heard.

(2.) This petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'the Code') has been preferred by the petitioner K. V. Vijaywargiya, who is accused No.2 before the trial Court for quashment of Criminal Case No.4390/2018 pending before the Judicial Magistrate, First Class, District Indore against him.

(3.) The respondent/complainant has filed a complaint under Sec. 200 of the Code before the trial Court for prosecuting and punishing the accused/petitioner and one Mr. Ajay Sharma for offence punishable under Sec. 138 of the Negotiable Instrument Act, 1881 (for short "the Act, 1881").