MOHINDRA ENGINEERING WORKS Vs. CHAMKAUR SINGH

JUDGEMENT

(1.) Petitioner has filed the present petition under Section 482 Cr.P.C for quashing of the order dated 20.09.2014 (Annexure P-1) passed by the Sub Divisional Judicial Magistrate Nabha in complaint No.100 dated 04.04.2014, titled as "M/s. Mohindra Engineering Works v. Chamkaur Singh, whereby the complaint filed by the complainant under Section 138 of Negotiable Instruments Act, 1881 (for brevity "the Act'') has been ordered to be returned to enable him to file before the Court of competent jurisdiction. The said order has been passed in the light of the judgment passed by Hon'ble Apex Court in "Dashrath Rup Singh Rathod v. State of Maharashtra and another, 2014 3 RCR(Cri) 904".

(2.) As per office report, service is complete, but no one has put in appearance on behalf of the respondent.

(3.) Heard.