MOTI MASAND Vs. LOKESH AND ORS.

JUDGEMENT

(1.) Prayer in this petition, filed under Section 482 read with Section 483, Cr. P. C., is for quashing of Complaint No. 1174, dated 25.5.2007 (Annexure P-1), titled as "Ms. Lokesh v. M/s. Vipul Ltd. and another", for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for brevity, "the Act"), as well as the summoning order dated 21.8.2013 (Annexure P-3), passed by learned Judicial Magistrate Ist Class, Faridabad.

(2.) Learned senior counsel for the petitioner has raised the following two contentions:-

(3.) I have heard learned counsel for the parties and with their able assistance gone through the material available on record.