HARBANS LAL SHARMA Vs. TARSEM LAL

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of complainant under Section 138 of the Negotiable Instruments Act, 1881 filed by the Respondent i.e. Complaint No. 8693 of 2008 dated 20.3.2008 (Annexure P-1) qua the Petitioner.

(2.) Learned Counsel for the Petitioner has submitted that the complaint in question was liable to be quashed against the Petitioner as there was no material against the Petitioner during trial. In support of his arguments, learned Counsel has placed reliance on Smt. Bandeep Kaur v. S. Avneet Singh,2008 2 PLR 796;Gita Berry v. Genesis Educational Foundation, 2008 151 DLT 155 and Kurapati Nageswara Gupta and Anr. etc. v. Madam Sekhar and Anr., 2004 1 ALD 183.

(3.) After hearing learned Counsel for the Petitioner, I am of the opinion that no ground for quashing of the complaint is made out.