ASHOK KUMAR Vs. PRAHLAD SINGH

JUDGEMENT

(1.) CRL. M. A. No. 13639/2008 (Exemption)Crl. M. A. No. 13642/2008 (Exemption)Exemption allowed subject to just exceptions.

(2.) APPLICATION stands disposed of. Crl. M. C. No. 3652/2008 crl. M. C. No. 3653/2008

(3.) LEARNED counsel for Petitioner states that the notice has been issued at the wrong address of the Petitioner and the said notice has not been received by the petitioner and the complaint has been filed within fifteen days of the issue of the notice and the same is not maintainable. It is pointed out that in both these complaints the cheque in question is of Rs. 1 lac each and it is of different series.