HARPAL SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Delay condoned.

(2.) Heard Mr. Maninder Singh, learned Senior Counsel appearing for the petitioner.

(3.) The counsel would submit that the concerned bank account was frozen by the police on 10/3/2015 and therefore the petitioner should not face conviction for the offence, under Sec. 138 of the Negotiable Instruments Act 1881.