J C KHANDELWAL Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner seek quashing of the Complaint No.421/1 dated 8.1.2004 as also the summoning order dated 7.8.2002.

(2.) I may note that the complaint was filed in the year 2000 but a new number has been assigned probably when the complaint was transferred from one Court to another.

(3.) Complaint has been filed under Section 138 of the Negotiable Instruments Act. Petitioners have been summoned to face trial.