ATAMJIT SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Leave granted.

(2.) This is an appeal instituted at the instance of the original complainant of a complaint lodged under inter alia Sec. 138 of the Negotiable Instruments Act, 1881 (the "NI Act") (the "Underlying Complaint") assailing an order dtd. 6/9/2022 passed by the High Court of Delhi (the "High Court") in CRL. M.C. No. 556 of 2019 whereunder the High Court quashed an order dtd. 3/8/2017 passed by the Metropolitan Magistrate -10, South-East, Saket Court (the "Trial Court") summoning Mr. Amrit Sandhu Coaster/Respondent No. 2 in relation to the commission of an offence under Sec. 138 of the NI Act (the "Impugned Order").

(3.) The High Court by way of the Impugned Order deemed it appropriate to quash the underlying proceedings on the principal premise that as on the date of the issuance of the summoning order, the underlying debt and/or liability qua Respondent No. 2 was time barred.