MUKESH SHARMA Vs. SATBIR SINGH

JUDGEMENT

(1.) Vide the present petition, petitioner seeks direction thereby quashing Criminal Complaint titled as Satbir Singh vs. Mukesh Sharma filed under section 138/142 of the Negotiable Instruments Act being CC No. 2379/1/2014.

(2.) Further seeks direction to quash the summoning order dated 19.01.2015 passed by the trial court whereby the petitioner has been summoned to face trial.

(3.) Ld. Counsel appearing on behalf of the petitioner submits that the aforesaid summoning order has been passed on a complaint made after the statutory period of limitation and there was no application for condonation of delay. The learned trial court overlooked this fact and mechanically summoned the petitioner vide order dated 19.01.2015.