V P SURY Vs. ANIL K MEHRA

JUDGEMENT

(1.) ANIL Kumar Mehra, Raj Kumar Mehra and krishan Kumar Mehra respondents herein were summoned in a complaint filed by Hans Raj (since deceased) under Section 138 of the Negotiable instruments Act (for short the Act ). The substance of accusation (notice)was read out to them by the Trial Court vide order dated 23. 4. 1992. The respondents thereafter filed a revision petition against the said order and the same was allowed. The respondents were consequently discharged vide order dated 15. 7. 1993 of learned Additional Sessions Judge, Chandigarh. Aggrieved by the said judgment, the complainant-petitioner has filed the present revision.

(2.) I have heard Mr. Ajay Kaushik, learned Counsel for the petitioner. However, no one had appeared for the respondents.

(3.) SUCCINCTLY stated, the facts of the case are that a complaint was initiated by the complainant against the respondents on the ground that postdated cheques were dishonoured. After the notice of accusation was served, the main grouse shown by the respondents in their revision petition was that the cheques in question were presented after the expiry of six months.