PRETTY @ SIMPY Vs. GURMEET SINGH

JUDGEMENT

(1.) THIS petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 for quashing of criminal complaint No. 161 -2 dated 18.4.2010 titled as Gurmeet Singh vs. Pretty (Annexure P -3) and all the subsequent proceedings arising therefrom including summoning order dated 2.7.2010 (Annexure P -4). Learned counsel for the petitioner has submitted that there was matrimonial dispute going on between the petitioner and her husband. In fact, husband of the petitioner had opened a bank account in her name and in good faith she had signed some blank cheques, while she was living with her husband. However, later on petitioner had been forced to leave the matrimonial home. Now the cheques in question which had been signed by the petitioner in blank, had been misused by the husband of the petitioner in connivance with the complainant and the complaints under Section 138 of the Negotiable Instruments Act, 1881 (for short - "the Act") have been filed against the petitioner.

(2.) LEARNED counsel for the respondent, on the other hand, has opposed the petition.

(3.) PETITIONER would be at liberty to take up all the pleas available to her during trial. Accordingly, this petition is dismissed.