Rajiv Joshi, J. - (1.) Heard Sri Anshul Kumar Singhal, learned counsel for the applicant and learned AGA for the State. drrrrrt
(2.) The summoning order dated 28.09.2018 as well as the entire proceedings of Complaint Case No. 2302 of 2018, under Section 138 of Negotiable Instrument Act (hereinafter referred to as the Act), pending in the court of Additional Chief Judicial Magistrate-II/Presiding Officer, Additional Court No.2, Gautam Budh Nagar, have been challenged in the present petition under section 482 Cr.P.C.
(3.) Record reflects that a complaint under section 138 of the Negotiable Instrument Act was filed on 14.05.2018 by opposite party no. 2-Smt. Meena Anand against the applicant herein alleging dishonouring of three cheques, each for a sum of Rs. 90,000/-, total amounting to Rs. 2,70,000/- on the ground of insufficiency of fund. The Magistrate concerned after recording the statement of the complainant as well as witnesses under Sections 200 and 202 Cr.P.C., vide impugned order dated 28.09.2018 has summoned the applicant.;