PRAVEEN Vs. MOHD TAJUDDIN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By the impugned order, the High Court quashed the prosecution of respondent No. 1 Mohd. Tajuddin under Section 138 of the Negotiable Instruments Act, 1881 (for short, "the Act") only on the ground that the complaint was filed by the power of attorney holder of the payee and not the payee himself. The question whether the signing of complaint by the payee himself is sine qua non for taking cognizance of offence under Section 138 of the Act is no longer res integra. In Shankar Finance and Investments v. State of Andhra Pradesh and Ors. (2008) 8 SCC 536, this Court interpreted Section 142 of the Act and held that a complaint under Section 138 can be filed by the payee through his power of attorney holder. In this case, the complaint was filed by the payee through his power of attorney holder. This being the position, the High Court was not justified in quashing the prosecution of respondent No. 1.

(3.) Accordingly, the appeal is allowed, impugned order is set aside and the petition filed by respondent No. 1 under Section 482 of the Code of Criminal Procedure is dismissed. Now, the trial court shall proceed with the case in accordance with law.