(1.) Present Criminal Revision Application under Section 397 r/w Section 401 of the Code of Criminal Procedure has been preferred by the applicant herein original accused to quash and set aside the impugned judgment and order passed by the learned Revisional Court learned Additional Sessions Judge, Patan in Criminal Revision Application No.46 of 2003 dated 20.3.2004, by which, learned Revisional Court has allowed the said Revision Application preferred by the respondent no.1 herein original complainant by quashing and setting aside the order of the learned Chief Judicial Magistrate, Patan passed in Court Inquiry Case No.45 of 2003 and dismissing the said complaint under Section 203 of the Code of Criminal Procedure on the ground that the said complaint is barred by limitation as provided under Section 138 of the N.I. Act and further directing the learned Magistrate to register the said complaint and to proceed further with the same in accordance with law and on merits.
(2.) The facts leading to the present Criminal Revision Application are as under:
(3.) Ms. Archana R. Acharya, learned advocate has appeared on behalf of the petitioner and Shri B.P. Dalal, learned advocate has appeared on behalf of respondent no.1original complainant and Ms. Shah, learned Additional Public Prosecutor has appeared on behalf of the respondent State.