SUNIL GUPTA Vs. BANK OF INDIA

JUDGEMENT

(1.) Petitioner-Sunil Gupta has filed the present petition, under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'CrPC'), for quashing of complaint, bearing No.166-III/17/16, titled as 'Bank of India Vs. Sunil Gupta", filed under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the 'NI Act'), by the respondent-Bank, before the Court of learned Chief Judicial Magistrate, Mandi, H.P. (hereinafter referred to as the 'trial Court').

(2.) In the present petition, following substantive relief has been claimed by the petitioner:-

(3.) The relief has been sought, on the ground that the respondent-Bank is a Nationalized Bank, having its Head Office at Mumbai and also having its Branch at Mandi Town, Mandi, H.P.