- (1.) This application under section 482 Cr.P.C. has been preferred for quashing the summoning order dated 1.12.2012 passed by Judicial Magistrate, Ghaziabad in criminal complaint case no. 718/2012, Shiv Kumar Vs. Ramesh Chandra Varma, section 138 of Negotiable Instruments Act, p.s. Sihari Gate, Ghaziabad and the entire proceedings of the said case.
(2.) Heard learned counsel for the parties and perused the records.
(3.) In court below complainant Shiv Kumar (present O.P. No. 2) had filed complaint case for prosecuting the accused Ramesh Chandra Varma (present applicant) for offence punishable under section 138 N.I. Act and sections 420, 406 I.P.C., because according to him the two cheques of rupees 10 lakhs each issued by accused Ramesh Chandra Varma as discharge of his financial liability, were dishonoured; and in spite of legal notice he had not paid the said amount to complainant.;