YUDHVIR SINGH MANHAS Vs. MUSHTAQ AHMED

JUDGEMENT

(1.) Heard.

(2.) Through the instant petition, petitioner seeks quashment of (i) criminal complaint filed under Sec. 138 of Negotiable Instrument Act entitled, "Mushtaq Ahmed vs. Yudhveer Singh" pending in the court of learned Additional Special Mobile Magistrate, Doda; (ii) Summoning order dtd. 5/4/2018 by virtue of which the court of learned Additional Special Mobile Magistrate, Doda has taken cognizance of the case and has issued process against the petitioner; and (iii) Proceedings initiated and pending in the court of learned Additional Special Mobile Magistrate, Doda in case titled, "Mushtaq Ahmed vs. Yudhveer Singh" under Sec. 138 of the Negotiable Instrument Act.

(3.) The petitioner claims to be the Managing Director of M/S Care India Pvt. Ltd. (a company limited) with the object to carry on the business to act as advisor, consultant and manages for the placement of individuals in various Private and Government offices, Bodies Corporate, Firms, Public Relation Offices, Establishment, Autonomous Bodies, Agencies, Industrial Houses, Local Authorities, Social and Religious Organizations, Hotels, Restaurants and Business premises, according to their needs and to look after their personnel requirement whether in India or abroad.