SURENDER SINGH Vs. MADURA COATS PVT. LTD.

JUDGEMENT

(1.) QUASHING of criminal complaint No. 758/1/2012, under Section 138 of The Negotiable Instruments Act, 1881 titled M/s. Madura Coats Pvt. Ltd. v. M/s. Schifflies India Ltd. 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: -