ANIRUDH KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A. K. Kashyap, learned senior counsel for the petitioner and Mr. Shekhar Sinha, learned A.P.P. for the State. No one appears on behalf of the opposite party no. 2 in spite of valid service of notice.

(2.) The petitioner in this application has prayed for quashing of the entire criminal proceedings in connection with Complaint Case No. C - 983 of 2005 including the order dtd. 7/10/2005 passed by the learned Chief Judicial Magistrate, Ranchi by which cognizance has been taken for the offence punishable under Sec. 138 of the Negotiable Instruments Act.

(3.) It has been stated by the learned senior counsel for the petitioner that the petitioner is neither signatory to the cheque nor in any capacity attached with M/s. Global Elec-Tech Ltd. and, therefore, the petitioner cannot be said to be responsible for the dishonour of the cheque issued in favour of the complainant which would invite a criminal prosecution.