Neeraj Tiwari - (1.) This application under Section 482 Cr.P.C. has been filed seeking the quashing the proceedings of Complaint No. 3003 of 2017, under section 138 Negotiable Instruments Act, P.S. Kotwali Orai, District Jalaun pending in the court of C.J.M., Jalaun at Orai.
(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.;