RAYIS AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the revisionist, learned counsel appearing for the opposite party no.2 and perused the record.

(2.) This criminal revision has been filed against order dated 3.9.2013 passed by Sessions Judge, Siddharth Nagar in Criminal Revision No.94 of 2013, by which the revision has been allowed and the matter has been remitted back for fresh decision.

(3.) Learned counsel for the revisionist has submitted that learned Sessions Judge has drawn a wrong conclusion that the complaint could not have been filed without expiry of 15 days from the receipt of notice. It has also been submitted that in Negotiable Instruments Act, 1981, no such limitation has been prescribed by the legislature.