ALKA AGGARWAL Vs. DEVENDER KUMAR MANGLA

JUDGEMENT

(1.) Accused no. 3 Alka Aggarwal has filed this petition under section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) for quashing criminal complaint no. 759/2 dated 22.9.2007 (Annexure P/1) under section 138-142 of the Negotiable Instruments Act, 1881 (in short, the Act) as well as under section 420 IPC along with summoning order dated 23.10.2007 (Annexure P/4) and all consequential proceedings arising therefrom.

(2.) Respondent-complainant Devender Kumar Mangla has instituted impugned criminal complaint. Title of the complaint is reproduced hereinunder:-

(3.) The cheque was dishonoured. The accused failed to pay the cheque amount inspite of demand notice.