SURJEET KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Sri S.K. Tyagi, Advocate has filed his vakalatnama on behalf of opposite party no. 2, is taken on record.

(2.) By means of the present application filed under Sec. 482 Crimial P.C. the applicant has prayed for quashing the proceeding of Complaint Case No.4343 of 2015 (Smt. Komal Bhasin Vs. Yashpal Singh Chauhan), under Sec. 138 of Negotiable Instruments Act, 1881 (for brevity 'N.I. Act'), P.S. Kotwali, Kanpur Nagar pending in the court of Special Chief Judicial Magistrate, Kanpur Nagar.

(3.) Three fold argument has been advanced by the learned counsel for the applicant: