RAJESH KUMAR MORE Vs. VIR VIJAY GARODIA

JUDGEMENT

(1.) Heard Mr. Amit Goyal, learned counsel appearing for the appellant and Mr. A.K. Bhuyan, learned Senior Counsel appearing for the respondent.

(2.) This criminal petition has been instituted seeking quashment of the proceedings in N.I. Case No.2486/2025 which was registered on the basis of a complaint filed by the present respondent as complainant against the present petitioner/accused.

(3.) Vide order dtd. 7/7/2025, the learned Judicial Magistrate First Class, Kamrup(M) issued summons against the present petitioner/accused after taking cognizance of the offence under Sec. 138 of the Negotiable Instruments (N.I) Act, 1881.