- (1.) Leave granted.
(2.) The Appellant herein has challenged the order passed by the High Court whereby it has allowed the petition filed by the Respondents herein, who are the Directors in a company known as M/s. Ria Constructions Ltd. and was pleased to quash the complaint lodged by the Appellant as also all consequential proceedings pending before the Magistrate in regard to the complaint lodged by the Appellant for an offence under Section 138 of the Negotiable Instruments Act, 1881.
(3.) Admittedly, the accused No. 2 in the complaint had issued the cheque in favour of the Appellant for a sum of Rs. 2,50,000/-, which was dishonoured as there was instruction of 'stop payment' by the Managing Director. This led to the lodgment of a complaint at the instance of the Petitioner in which proceedings started.;