ANJU Vs. RAM GUPTA

JUDGEMENT

(1.) Complaint case No.194 dtd. 9/9/2013 u/s 138 of Negotiable Instruments Act Seeking quashing of the complaint filed under Sec. 138 of the Negotiable Instruments Act, 1881 [NIA, 1881], summons, and all subsequent proceedings, the accused filed the present petition in the year 2015 before this Court under Sec. 482 of Code of Criminal Procedure, 1973 [CrPC].

(2.) Despite service, the respondent remained absent, and this Court appointed Ms. Lishika Mehta, Advocate (PH-3638-2023) as legal aid counsel on behalf of the respondent.

(3.) I have heard counsel for the petitioner as well as legal aid counsel appearing for the respondent and gone through the pleadings.