DEEPAK MURJANI Vs. VINOD KUMAR AGRAWALLA

JUDGEMENT

(1.) In this application, the petitioner prays for quashing the proceeding in I.C.C. Case No. 44 of 2012 pending on the file of the learned S.D.J.M., Titilagarh.

(2.) The opposite party as complainant has filed the aforesaid complaint case (I.C.C Case No. 44 of 2012) for alleged commission of offence under Section 138 of the N.I. Act by the present petitioner for dishonour of a cheque for Rs. 2,50,000/- issued by the petitioner.

(3.) The learned counsel for the petitioner submitted that the complaint filed by the opposite party was barred by limitation as provided under Clause (b) of Section 142 of the N.I. Act and that the learned S.D.J.M., Titilagarh has wrongly condoned the delay and taken cognizance of the offence.