P.K. KULSHRESTHA Vs. SARVESH PATNI AND ORS.

JUDGEMENT

(1.) QUASHING of criminal complaint No. 59/2014, under Sections 138/142 of The Negotiable Instruments Act, 1881 titled Survesh Jain Patni v. Praveenn Kumar Kulshrestha and the summoning order of 24th November, 2014 is sought on merits in this petition.

(2.) AT the hearing, it was disclosed by learned counsel for petitioner that Notice under Section 251 of Cr.P.C. has not yet been framed and the next date before trial court is 18th March, 2015.

(3.) FURTHER , on this aspect, the dictum of the Apex Court in Krishan Kumar Variar v. Share Shoppe : (2010) 12 SCC is as under: -