Ashim Kumar Roy, J. - (1.) Invoking Section 482 of the Code of Criminal Procedure, the petitioner has moved this criminal revision for quashing of a criminal case relating to an offence punishable under Sections 138/141 of the Negotiable Instruments Act.
(2.) Heard the learned advocate appearing on behalf of the petitioner. Perused the materials on record.
(3.) The grounds on which the petitioner is seeking quashing of the impugned criminal proceeding are as follows; (a) There is no legally enforceable debt or liability. (b) The dispute is purely civil in nature. (c) The demand notice is not genuine; and (d) Since the dispute is absolutely civil in nature, the continuation of the impugned criminal proceeding is wholly illegal and without jurisdiction.;