DAVINDER KUMAR Vs. GURPREET SINGH

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure for quashing of the complaint No. 1400 dated 8.6.2010, titled as Gurpreet Singh Bhinder v. Davinder Kumar, under Section 138 and 142 of the Negotiable Instrument, 1881 (in short 'the Act') pending in the Court of Judicial Magistrate 1st Class, Karnal (Annexure P-1) and the summoning order dated 10.8.2010 under Section 138 of the Act (Annexure P-4) and all consequent proceedings arising therefrom.

(2.) The contents of the complaint (Annexure P-1) read as under:

(3.) After hearing the learned Counsel for the Petitioner, I am of the opinion that the instant petition deserves dismissal.