Abhai Kumar, J. - (1.) Heard learned counsel for the applicant, learned A.G.A. for the State as well as learned counsel for the opposite party no. 2 and perused the record.
(2.) This petition under Section 482 Cr.P.C. has been preferred with the prayer to quash the entire proceedings of Complaint Case No. 1995 of 2008 and set aside the order dated 2.6.2008 passed by Metropolitan Magistrate, Court No. VIIth Kanpur Nagar in M/s Ramshi International Vs. M/s S.G. Exports, under Section 138 of N.I. Act, Police Station Chakeri, District Kanpur Nagar pending in the court of A.C.M.M. VIIIth Kanpur Nagar. Brief facts of the case are as follows:
(3.) Opposite party no. 2 initiated a complaint case aforesaid against the applicant on the ground that the cheque issued by the applicant in reference to payment that was made for supply of goods, has been dishonoured, when present before the bank. After getting the memo from the bank, a notice was sent to the applicant for making the payment of dishonoured cheque but same was not made and accordingly complaint has been filed.;