SHITAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS is and application for quashing the entire proceeding initiated against the petitioner in Complaint Case No. 547/2002, Tr.No. 2035/2002 as well as order dated 2.5.2003 passed by the Judicial Magistrate, Ist Class/Metihari Sri D.P. Keshri.

(3.) LEARNED Additional Public Prosecutor appearing on behalf of the State also did not controvert the submissions of the learned Counsel for the petitioner that in the facts and circumstances when such cheques were not issued by the petitioner, rather the same were issued by two persons, namely, accused Nos. 11 and 12, who were duly authorised by the Board of Directors of the company to issue cheques and that when the complainant got satisfied by receipt of his due payment there is no sense in continuing such proceeding against the petitioner.