- (1.)HEARD Sri Kashi Nath Shukla, holding brief of Sri Kamlesh Kumar Dwivedi, learned counsel for the applicant and Sri dinesh Tiwari, learned counsel for opposite party No. 2, Anil Kumar Bansal.
(2.)THIS application under Section 482, Cr. P. C. has been made by accused applicant satish Grover to quash the complaint and entire criminal proceedings in Complaint case No. 29 of 02 Anil Kumar Bansal v. Satish Grover under Section 138 of the Negotiable Instruments Act, pending in the court of Judicial Magistrate, Agra.
(3.)IT has been contended by the learned counsel for the applicant that opposite party no. 2 in his complaint filed under Section 138 of the Negotiable Instruments Act has not disclosed the date of service of notice, therefore, the complaint is not legally maintainable. In support of his contention the learned counsel for the applicant has relied upon the case of M/s. Shakti Travel and tours v. State of Bihar and another, 2000 (2) JIC 512 (SC) : (2001 AIR SCW 2307 ).