RAMESH CHAND Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed under Section 482 of Code of Criminal Procedure, 1973 seeking setting aside of order dated 05.04.2014 passed by learned Metropolitan Magistrate (North East) , Karkardooma, Delhi whereby the opportunity to file an application under Section 145(2) of Negotiable Instruments Act, 1881 (hereinafter referred to as 'NI Act') was closed.

(2.) BRIEFLY stated, the facts of the present case are that the respondent No.2 filed a complaint under Section 138 of NI Act bearing CC No.160/2013 titled 'Varsha Ritu vs. Ramesh Chand'. The cognizance was taken and the petitioner was summoned by learned Metropolitan Magistrate (North East) , Karkardooma, Delhi vide order dated 10.7.2013. Notice under Section 251 of Code of Criminal Procedure was framed by the trial Court vide order dated 23.09.2013 and the case was adjourned for filing of application under Section 145 of NI Act.

(3.) AGAINST the said order, the petitioner has preferred the present petition.