Mrs. Sabina, J. - (1.) This petition has been tiled under Section 482 of the Code of Criminal Procedure, 1973 for quashing of complaint No. 489 of 2005 filed under Section 138 of the Negotiable Instruments Act, 1881 (the Act for short) (Annexure P-1) and all the subsequent proceedings arising therefrom.
(2.) Learned counsel for the petitioners has submitted that the complaint in question was liable to be quashed as the complainant had no concern with MIs. Coastal India Pvt. Ltd. at the time of filing of the complaint as he had already resigned from the said company.
(3.) None has appeared on behalf of the respondent despite service.;