- (1.) HEARD learned counsel for the parties and perused the record.
(2.) THIS application u/s 482 Cr.P.C. has been filed to quash the impugned order dated 4.4.2009 passed by the learned Judicial Magistrate, Court No. 2, Etawah in Case No. 1442 of 2003 (Ravindra Gupta Vs. Raj Kamal Gupta), under Section 138 Negotiable Instruments Act.
(3.) THE matter was referred to the Mediation Centre vide order dated 11.5.2009, however, as per report received from Mediation Centre, none appeared before the Mediation Centre which shows that the parties were not willing to settle the matter. Learned counsel for the applicant contended that on the basis of false allegation, complaint was filed. He further contended that cheque -book of the applicant was missing regarding which report was lodged. Subsequently, the account was closed. When second time the cheque was presented by the complainant, it was stated that the account itself was closed. However, even after that again the cheque was presented. Repeatedly the cheque was presented thrice and thereafter notice was given. Hence, on this ground also the complaint is not maintainable.;