ANUJ KHANNA Vs. K.V. FOOTWEAR

JUDGEMENT

(1.) Through this petition, filed under Sec. 482 of the Code of Criminal Procedure, 1973, the petitioners seek the quashing of the complaint bearing No.807 of 2020, dtd. 12/11/2020, presently pending before the Judicial Magistrate Ist Class, Bahadurgarh, District Jhajjar, as well as the order dtd. 9/2/2021, whereby the petitioners have been summoned to face the trial for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) At the outset, it is important to note that the petitioners have not challenged the correctness of the order summoning them under the revisional jurisdiction of the Court. On a court question, the learned counsel admits that a revision petition is maintainable, however, he submits that he wishes to rely upon certain documents which cannot be relied upon in the revision petition. The learned counsel representing the petitioners was apprised of the limited jurisdiction, however, he insists for a decision on merits.

(3.) This Bench has heard the learned counsel for the petitioners at length and with his able assistance perused the paper book.