- (1.) This writ petition has been preferred to quash the order dated 19.5.2014 passed by the A.C.M.M.-VII, Kanpur Nagar in Case No. 3915 of 2012.
(2.) Brief facts of the case are that the petitioner was summoned under Section 138 N.I. Act. Before the lower court, he moved an application that he may be discharged. It was submitted that the the complainant had filed the complaint on which an order dated 14.11.2013 was passed. The present complaint is based on incorrect facts. The petitioner has not committed any offence. Previously also, the complainant had got a case registered which is pending. No transaction took place for the sale of House No. 20 M Block Panki, Kanpur Nagar. The petitioner has been falsely implicated. The complaint under Section 138 N.I. Act is not maintainable and further there is no cause of action, hence, the complaint is liable to be quashed.
(3.) The learned lower court, after hearing the parties, dismissed the said application for discharge. Feeling aggrieved, the present petition has been filed.;