AMAL KUMAR SHEE Vs. BABURAM NASKAR

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings of Case No. C-359 of 2017, under Sec. 138 of the Negotiable Instruments Act, 1881, pending before the Court of the Additional Chief Judicial Magistrate at Baruipur, South 24 Parganas, and the order dtd. 14/1/2019 passed therein.

(2.) The petitioner's case is that the opposite party no. 2, filed a complaint before the Court of the Learned Additional Chief Judicial Magistrate, Baruipur, South 24 Parganas, on March 23, 2017, against the Petitioner and his sole proprietorship concern, which in short is as follows:-

(3.) Mr. Zohaib Rauf, learned counsel for the petitioner submits that the instant proceeding so instituted by the opposite party herein is a malicious one and the same was instituted in order to spite the petitioner on account of personal grudge of the opposite party.