BHUSHAN DUBEY Vs. BHARAT DUBEY

JUDGEMENT

(1.) The present petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashment of proceedings pending before Judicial magistrate First Class, Narsingarh.

(2.) The facts of the case reveal that the respondent Bharat Dubey has filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 against the present applicant as well as against other co-accused before the Judicial Magistrate, First Class, Narsingarh, District-Rajgarh and same is registered as Criminal Case No.1377/2016.

(3.) The allegation against the present applicant is that he has received a sum of Rs.1,74,000/- from the complainant and a cheque was given by him i.e. cheque No.694963 for a sum of Rs.1,74,000/-. An attempt was made to encash the cheque, however, as it got dishonoured, a complaint has been filed under Section 138 of the Negotiable Instruments Act, 1881.