ABANI BHUSAN BHANJA Vs. SUBIR BEHERA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner as well as learned Counsel for the opposite parties.

(2.) THIS application has been filed with a prayer to quash the order of cognizance taken in I. C. C. No. 62 of 2001 for the offences under Section 138 of the N. I. Act.

(3.) THE aforesaid order is challenged on the ground that though the cheque was issued on 1. 6. 1999 and the same was dishonoured on 2. 6. 1999 and the pleader's notice was issued on 3. 2. 2001 which was received by the petitioner on 5. 2. 2001 and the case was registered on 20. 2. 2001.