SRI DIPANKAR DAS Vs. SRI CHANDRA MOHAN JHA

JUDGEMENT

(1.) HEARD Mr SP Mahanta, the learned counsel for the petitioner.

(2.) NONE appears for the respondents.

(3.) THE submission of Mr SP Mahanta, the learned counsel for the petitioner is that the complaint is hopelessly time barred inasmuch as the same was not filed within the time prescribed by the provision of 138 (c) of the Negotiable Instruments Act, 1881. He also contends that the learned Chief Judicial Magistrate, Shillong does not have the territorial jurisdiction to entertain the complaint petition. He therefore submits that the criminal proceeding is liable to be quashed even on these two grounds.