PANKAJ GUPTA Vs. RAJINDER KUMAR @ CHODHRI

JUDGEMENT

(1.) Prayer in the instant application filed under Sec. 528 of BNSS, 2023 is for placing on record the summoning order dtd. 22/9/2022 as Annexure P-3.

(2.) The brief facts of the case are that a complaint under Ss. 138/142 of the NI Act read with Sec. 420 IPC was filed against the petitioner on the ground of dishonouring of cheque bearing No.000832 dtd. 15/6/2022 amounting to Rs.10,00,000.00 issued in favour of the complainant/respondent by the petitioner in discharge of the liability. Thereafter, the complaint (supra) was filed and the petitioner was subsequently summoned by the learned trial Court vide summoning order dtd. 22/9/2022 (Annexure P-3).

(3.) Learned counsel for the petitioner submits that the impugned criminal proceedings initiated by the respondent are an abuse of the process of law, as they are based on unjustified claims and procedural irregularities.