Uttarakhand High Court
Unknown vs Yogendra Kumar" on 22 August, 2022
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
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Date COURT'S OR JUDGES'S ORDERS
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22.08.2022 C-482 No. 1445 of 2022
Hon'ble Alok Kumar Verma, J.
This is an application, filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the Complaint Case No. 389 of 2022, "Pitamber Bhatt vs. Yogendra Kumar", pending before the Court of Chief Judicial Magistrate, Champawat under Section 138 of the Negotiable Instruments Act, 1881.
Heard Mr. Abhishek Verma, the learned counsel for the applicant.
The learned counsel for the applicant-accused submitted that according to the complaint itself, the alleged amount was given to the Company, namely, Gangaji Construction Company, and, the alleged cheque was issued by the said Company, however, the said Company is not a party in the said Complaint Case.
Issue notice to the respondent. Steps to be taken within four days. List this case on 27.09.2022. In the facts and circumstances of the case, the further proceedings of the said Complaint Case No. 389 of 2022 are stayed till the next date of listing.
(Alok Kumar Verma, J.) 22.08.2022 SB