SANJEET NARAYAN JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing of entire criminal proceeding including the Complaint Case No. 5096 of 2018 lodged on 5/12/2018 under sec. 138 of Negotiable Instrument Act, 1881, pending in the Court of learned Judicial Magistrate, Ranchi.

(2.) The case is arising out of 138 N.I. Act. The petitioner has already paid certain amount to the O.P. No. 2.

(3.) This petition is disposed of.