D.PALANI Vs. CENTRE OF CHILDRENS FILM EDUCATION

JUDGEMENT

(1.) These Criminal Original Petitions are filed under Sec. 482 of the Criminal Procedure Code to quash the private complaint filed under Sec. 138 of Negotiable Instruments Act, 1881.

(2.) The brief facts of the case, dates and events:-

(3.) The private complaint presented on 20/02/2019 stating that, the cause of action arose for the dishonouring of the cheque on 30/11/2018 and the offences committed thereon after the cheque returned on 29/01/2019 and on 05/02/2019, when the legal notice received by the accused. Hence, the complaint is within time and there is no deviation or expiry of limitation.