YASHVEER KUMAR ANAND Vs. R.L. ANAND

JUDGEMENT

(1.) LAWYERS are abstaining from work today.

(2.) QUASHING of Criminal Complaint No. 837/2013, under Section 138 of The Negotiable Instruments Act, 1881 titled Smt. Sarla Anand v. Yashveer Kumar Anand and the summoning order of 4th April, 2014 is sought on merits in this petition.

(3.) CERTIFIED copy of order of 9th March, 2015 has not been placed on record. However, true typed internet copy of order of 7th April, 2015 summoning petitioner for appearance on 2nd June, 2015 has been placed on record today in the Court. It was further disclosed by learned counsel for petitioner that Notice under Section 251 of Cr.P.C.