AMAR UPADHYAY Vs. NARESH KUMAR JAGLAN

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure,1973 seeking quashing of the criminal complaint dated 15.6.2007 filed under Section 138 of the Negotiable Instruments Act, 1881(for short 'the Act') (Annexure P4) and summoning order dated 30.7.2007 (Annexure P5) along with all consequential proceedings arising thereto .

(2.) Respondent has filed the complaint under Section 138 of the Act against the petitioner and others with regard to the dishonour of two cheques dated 25.11.2006. Details of the same are given as under:- <FRM>JUDGEMENT_200_LAWS(P&H)8_20121.html</FRM>

(3.) In support of his case, respondent led his preliminary evidence. Vide order dated 30.7.2007 (Annexure P5), accused were summoned to face the trial for commission of offence under Section 138 of the Act.