R&P EXPORT Vs. STATE OF U.P.

JUDGEMENT

(1.) This revision has been directed against the revisional court's order dated 3.8.2007 passed by Additional Sessions Judge, Court No.14, Moradabad in Criminal Revision No.111 of 2007 (Vineet Kumar Jain Vs. R.P. Export), whereby revision of the opposite party no.2 was allowed and the order passed by the trial court dated 17.2.2006 was quashed.

(2.) It is submitted by the learned counsel for the revisionist that the revisional court considered the complaint filed by the revisionist as time barred and thereby allowed the revision whereas the complaint filed under Sec. 138 of Negotiable Instrument Act, 18811 before the trial court was within time.

(3.) Learned counsel for the opposite party no.2 submitted that once a notice after dishonour of cheque is being sent, the cause of action will run from that date and the revisional court appropriately accepted the contention of the opposite party no.2 and the same is not liable to be interfered.