JASKARAN SINGH DHILLON Vs. RAMAN KALIA

JUDGEMENT

(1.) This petition has been filed for quashing of complaint No. NACT7512/2018 dated 17.1.2018 titled 'Raman Kalia versus Jaskaran Singh Dhillon' (Annexure P-6) and all the consequent proceedings arising therefrom, including the summoning order dated 16.2.2018 (Annexure P-7).

(2.) In the present case, respondent Raman Kalia had filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 ('Act' for short) alleging that a friendly loan amounting to Rs. 1,50,000/- was advanced to the petitioner-accused for domestic purposes and in order to discharge his legal liability/debt, the petitioner had issued a cheque bearing No. 102010 dated 5.12.2017 amounting to Rs. 1,50,000/- drawn on Syndicate Bank, Branch Ranjit Avenue, Amritsar in favour of respondent-complainant. When the said cheque was presented for encashment, the same was return unpaid with remarks 'No Such Account'.

(3.) Thereafter, the respondent-complainant appeared as CW-1 and placed certain documents before the trial Court and vide order dated 16.2.2018 (Annexure P-7), the petitioner was summoned to face the trial. Thus, the present petition for quashing the complaint and the summoning order.