PRANAB JYOTI DUTTA Vs. CHIEF BRANCH MANAGER, SBI

JUDGEMENT

(1.) Heard Mr. D.C.K. Hazarika, learned Senior counsel, assisted by Ms. J. Kalita, learned counsel for the petitioner and also heard Mr. G. Jalan, learned counsel for the respondent.

(2.) In this petition under Sec. 482 of the Code of Criminal Procedure, the petitioner, namely, Shri Pranab Jyoti Dutta, has prayed for quashing of the complaint, dtd. 5/8/2020, filed by the respondent/complainant bank under Sec. 138 and 145(1) of the Negotiable Instrument Act (in short, "NI Act"). It is to be noted here that upon the said complaint the learned court below has registered a case being N.I. Case No. 25/2020, and after taking cognizance upon the same issued summon to him to appear before it 5/4/2021 to stand trial.

(3.) The factual background leading to filing of the present petition is briefly stated as under:-