NARENDER SINGH Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner seeks quashing of the complaint under Section 138 of the Negotiable Instruments Act on the ground of lack of territorial jurisdiction.

(2.) The petitioner issued a cheque bearing no.506613 dated 1st July, 2008 for Rs.86,62,830/- drawn on HDFC Bank, Greater Noida which was dishonoured on presentation due to insufficient funds on being deposited by the respondent with Punjab National Bank, Chandan Hola, Delhi whereupon respondent no.1 issued a notice of dishonour dated 22nd July, 2008 and thereafter filed a complaint under Section 138 of the Negotiable Instruments Act before the Addl. Chief Metropolitan Magistrate, New Delhi on 22nd August, 2008.

(3.) Vide order dated 25th August, 2008, the learned Trial Court issued summons to the petitioner in pursuance to which the petitioner entered appearance on 15th January, 2010.