N.PRABHAKARAN Vs. PRAVEEN BOHRA JAIN

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records in C.C.No.950 of 2015 pending on the file of the learned Judicial Magistrate, Ooty and quash the same.

(2.) The main submission of the learned counsel for the petitioner is that the cheque is said to have been issued only towards the time barred debt. Therefore, the same cannot be enforced in the eye of law. In support of his submission, he also relied upon the judgment of this Court reported in (2012 (2) L.W.(Crl.) 516) in the case of Sama Dharman Vs. Natarajan.

(3.) Having cited the above judgment, the learned counsel fairly submitted that this judgment is later set aside by the Hon'ble Apex Court and the same is reported in (2021 (6) SCC 413) in the case of S.Natarajan vs. Sama Dharman and another.