ANSHIKA PANDEY Vs. RAVE SCANS P LTD

JUDGEMENT

(1.) Vide the instant petition, the petitioner has sought quashing of the order dated 08.12.2011 passed by the Metropolitan Magistrate in Complaint Case No.147/2008 under Section 138 r/w Sections 141 and 142 of the Negotiable Instrument Act, 1881.

(2.) The issue raised by the petitioner is that the petitioners had resigned way back on 01.11.2007 whereas the cheques in question were issued and dishonoured thereafter on 31.07.2008.

(3.) In support of his submissions, the ld. Counsel for the petitioner has produced a certified copy of Form-32 whereby this fact has been verified that the petitioners resigned w.e.f.01.11.2007.