R.S. Chauhan, J. - (1.) The petitioner, Satya Prakash Mewara, has prayed for quashing of the proceedings pending in the Court of Special Judicial Magistrate N.I. Act Cases, Kota in the form of Criminal case No. 1282/2012 Aatma Ram v. Staya Prakash for offence under Section 138 of the Negotiable Instruments Act, 1881.
(2.) Relying on the case of State of Haryana & Others v. Bhajan Lal and Others 1992 Supp (1) SCC 335, the learned counsel for the petitioner, contends that this case is covered by the Conditions No.6 and 7, as given in the said case.
(3.) According to the Condition No.6, where there is an express legal bar and engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party, this Court can quash a F.I.R.;