NEERAJ KOTWAL Vs. PAWAN KUMAR SHARMA

JUDGEMENT

(1.) No representation on behalf of the respondent (complainant) today. There had been no representation on his behalf on the previous date too.

(2.) Heard learned counsel for the petitioner.

(3.) This petition filed under section 561-A Cr.P.C. seeks quashing of the complaint filed under section 138 of the Negotiable Instruments Act, 1881 (for short the Act) by the respondent (complainant) against the petitioner (accused) in the court of learned Judicial Magistrate 1st Class (Munsiff) Badharwah, Jammu and the order dated 23.05.2016, whereby learned Magistrate after taking cognizance has issued process against the petitioner for proceeding against him.