Neeraj Tiwari,J. - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing the proceedings of Complaint Case No. 28239 of 2018, under Section 138 of Negotiable Instrument Act, Police Station Sisamau, District Kanpur Nagar, pending in the Court of learned Additional Chief Metropolitan Magistrate, Court No. 3, Kanpur Nagar including the summoning order dated 07.09.2018.
(2.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.
(3.) Learned counsel for the applicant submits that the complaint has been filed against the applicant with malicious intention by opposite party no. 2. He further submits that by perusal of fact, it is apparently clear that no case is made out against the applicant in which notice has been issued under section 138 Negotiable Instruments Act.;