SIMRAN NAIR Vs. ASCHARJ LAL GULATI

JUDGEMENT

(1.) By way of filing the present petition, petitioner/accused seeks quashing of the private complaint bearing No. 1256 of 2019 registration No.COMA 404/2019 titled as "Ascharj Lal Gulati and others Vs. Simran Nair" under Sec. 138 of Negotiable Instruments Act, 1881 pending in the Court of learned Judicial Magistrate 1st Class, Ambala, the summoning order dtd. 13/3/2020 passed therein and also the ancillary proceedings.

(2.) The petitioner has the efficacious remedy of challenging the summoning order by way of filing revision petition before the Court of Sessions and if successful, the complaint would get redundant.

(3.) Even otherwise, the petitioner/accused can move application in the trial Court for discharge taking all the pleas available to her or raise the pleas at the time of consideration of service of notice of accusation and the trial Court is expected to consider such pleas and to pass appropriate order in accordance with law.