SAJJADUR RAHMAN MAJAR BHUIYA Vs. ROFIZUL HAQUE CHOUDHURY

JUDGEMENT

(1.) Heard learned counsel Mr. M.H. Rajbarbhuyan for the petitioner and learned counsel Mr. N.H. Barbhuyan for the respondent. With the consent of the learned counsel for both the sides, the matter is taken up for final hearing and disposal at the stage of admission.

(2.) By this application under Section 482 CrPC, the petitioner sought for quashing the proceeding in Complaint Case No. 23(A)/2016 pending in the Court of the learned Judicial Magistrate, Hailakandi.

(3.) The respondent herein lodged a complaint against the present petitioner under Section 138 of the Negotiable Instrument Act. On the basis of the said complaint, learned Judicial Magistrate took cognizance and issued process.