MANOJ AGRAWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sah, the learned counsel appearing on behalf of the petitioner, Mrs. Nehala Sharmin the learned counsel for the respondent State and Mr. K.S. Nanda, the learned counsel appearing on behalf of the O.P.No.2.

(2.) This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 1/7/2013 arising out of Complaint Case No.1226 of 2013, pending in the court of learned Judicial Magistrate, First Class, Jamshedpur.

(3.) Mr. Sah, the learned counsel for the petitioner submits that the petitioner has not signed the cheque in question. He submits that the company which has issued the cheque is not made an accused. He submits that compliance of Sec. 141 of Negotiable Instruments Act is not there.