SUDESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Surendra Prasad Mishra, learned counsel for the petitioner and Sri Pankaj Saxena, learned A.G.A.-I along with Ms. Divya Ojha, learned A.G.A.-I, appearing for the State respondent.

(2.) The present petition has been filed seeking to assail the order dtd. 2/12/2021 passed in Complaint Case No. 293 of 2021, under Sec. 138 of the Negotiable Instruments Act, 1881 [N.I. Act], in terms of which the petitioner has been summoned, and also the subsequent order dtd. 21/6/2023 passed in Criminal Revision No. 39 of 2022.

(3.) Counsel for the petitioner has confined his challenge to the aforesaid order only on the question of limitation.