Naheed Ara Moonis, J. - (1.) Heard learned counsel for the applicant, the learned AGA for the State and perused the record.
(2.) The instant application has been filed invoking the inherent power of this Court under Section 482 Cr.P.C. to quash the proceeding pursuant to the summoning order dated 19.2.2016 passed by the learned Additional Chief Judicial Magistrate, Shikohabad, District Firozabad in Complaint Case No.1812 of 2015 (Dushyant Kumar Yadav, Director A.L.P. Milk Foods (Pvt) Limited v. Manish Singhal) under Section 138 of the Negotiable Instrument Act (hereinafter referred as "Act"), P.S. Shikohabad, District Firozabad.
(3.) The factual matrix of the case in short conspectus is that the opposite party no.2 filed a complaint on 18.8.2015 before the court of Additional Chief Judicial Magistrate, Shikohabad, District Firozabad which was registered as Complaint Case No.1812 of 2015, under Section 138 of the Negotiable Instrument Act contending therein that the complainant-opposite party no.2 had supplied milk food product worth of Rs.7,98000/- to the applicant's Firm M/s Chiya Riya Traders, Saharanpur and in discharge of payment of liability issued three cheques bearing nos.001476,001477 and 001478 of Rs.2,50,000/- each dated 26.6.2015. Thereafter the aforesaid cheques issued by the applicant were presented by the opposite party no.2 before the Bank which was returned with remark that fund is insufficient in the account of the applicant. This information was received by the opposite party no.2 on 27.6.2015. Thereafter a registered legal notice dated 7.7.2015 was sent to the applicant with a request to pay the amount of cheques. The said notice was returned back undelivered to the opposite party no.2 with the remark that it could not be served due to incomplete address of the applicant. The opposite party no.2 again sent a legal notice dated 17.7.2015 which was duly served upon the applicant. Despite the notice duly served on 17.7.2015 the applicant did not make any payment nor sent any reply, hence the opposite party no.2 filed a complaint on 18.8.2015 before the court of Additional Chief Judicial Magistrate, Shikohabad, District Firozabad which was treated as complaint and his affidavit as evidence under Section 200 Cr.P.C., besides affidavit the complainant had also filed documentary evidence vis. original cheque returned receipts of registered notice, bank memo and other documents under Section 202 Cr.P.C. on the basis whereof the learned Magistrate found that prima facie case is made out against the applicant, hence passed the order dated 19.2.2016 summoning the applicant to face trial under Section 138 of the Act.;