BABLI Vs. KHILLAR SINGH

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 482 Cr.P.C. with a prayer to quash the complaint, i.e., NACT/2751/2019 titled as Khilar Singh Vs. Smt. Babli filed under Ss. 138/142 of the Negotiable Instruments Act 1881 (Annexure P-1) and all subsequent proceedings arising therefrom.

(2.) While issuing notice of motion on 22/5/2023, this Court had passed the following order:-

(3.) During the course of arguments, learned counsel for the petitioner has reiterated the above mentioned submissions before this Court and submitted that the complaint (Annexure P-1) is being continued, just to harass and humiliate the petitioner and is liable to be quashed by this court.