BALBIR SINGH Vs. GURDEV SINGH

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure,1973 seeking quashing of the complaint No. 86 dated 19.11.2009 filed under Section 138, 141 and 142 of the Negotiable Instruments Act, 1881 ( for short 'the Act') (Annexure P6) and summoning order dated 27.11.2009 (Annexure P7) along with all consequential proceedings arising thereto .

(2.) Learned counsel for the petitioner has submitted that the petitioner was 80 years old. The cheque amount in question has already been repaid by the petitioner to the complainant. The complaint in question was liable to be dismissed as it has not been filed within the prescribed period of limitation.

(3.) As per the Office report, respondent had refused to accept the service of the summons.