BANSHI LAL, RAM AWTAR Vs. PURAN SINGH VERMA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition, moved under Section 482 Cr.P.C., the petitioner has sought quashing of proceedings of Criminal Complaint Case No.3181 of 2010, Puran Singh Verma Vs. Banshilal, relating to offence punishable under Section 138 of Negotiable Instruments Act, 1881, pending in the court of Judicial Magistrate First, Dehradun.

(3.) Learned counsel for the petitioner pleaded that cheque in question was issued way back in the year 2008. The complainant (respondent) presented cheque after one year i.e. after expiry of validity of the cheque. It is further pleaded that meanwhile petitioner had lodged First Information Report, regarding the loss of the cheque.