WAHEED HUSSAIN Vs. MOHD FAROOQ RANGREZ

JUDGEMENT

(1.) BY the medium of this petition, the petitioner has invoked the jurisdiction of this Court in terms of Section 561 -A of Cr.P.C. for quashing of the proceedings initiated by City Magistrate (City Judge), Srinagar in the complaint titled as Mohammad Farooq Rangrez Vs. Waheed Hussain under section 138 of Negotiable Instrument Act and orders dated 29th December 2004 and 30th December 2004, in order to prevent the abuse of process of law and to secure ends of justice, on the grounds which can be summarily enumerated as under; -

(2.) HEARD Perused.

(3.) IT appears that complainant/respondent filed the complaint on 19th October, 2004 against the accused under Section 138 of Negotiable Instruments Act, before the court of Chief Judicial Magistrate, Srinagar who transferred the same to the court of City Magistrate (City Judge), Srinagar. The learned City Magistrate has taken cognizance and issued process against the accused for the commission of offence punishable under Section 138 read with Section 142 of Negotiable Instruments Act.