ANURAG MEHRA Vs. S.D. TRADERS

JUDGEMENT

(1.) Application is allowed. Copies of order dated 10.11.2009 and complaint dated 23.5.2007 annexed with application are placed on record.

(2.) Allowed as prayed.

(3.) The present petition has been filed for quashing of the complaint dated 23.5.2007 (Annexure P-4) filed by Respondent under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') against the Petitioner and order dated 24.5.2007 (Annexure P-8) passed by learned Judicial Magistrate 1st Class, Faridabad. summoning the Petitioner as an accused to face prosecution.