PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this criminal misc. petition under Section 482 Cr.P.C. for quashing of complaint and proceedings dated 10.01.2012 arising out of criminal case No.5/2012 pending before Additional Civil Judge (JD) and Metropolitan Magistrate No.2 Jodhpur under Section 138 of the Negotiable Instruments Act (hereinafter referred to as the 'Act').
(2.) The petitioner has categorically come out with a case that both the petitioner and respondent No.2 are carrying out their business at Mumbai. The dispute arose regarding their financial transactions and an allegation was that the petitioner issued a cheque bearing No.567149 of ICICI Bank Branch Borivali Mumbai and the same was dishonoured.
(3.) The respondent No.2 who suffered the dishonouring of the cheque, filed a complaint and the learned trial court took cognizance on 10.01.2012 under Section 138 of the Act.;