SUBH ENTERPRISES Vs. RAGHAV PAINTS

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) This criminal misc. petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:

(3.) Learned counsel for the petitioner submits that the respondent had intentionally filed a wrong petition under Sec. 138 of the Negotiable Instruments Act before the learned trial court, as there was no transaction happened between the petitioner and the respondent.