RAJESH MEHRA Vs. FRP SERVICESCO. INDIA PVT. LTD

JUDGEMENT

(1.) Present petition has been filed for quashing of Criminal Complaint No. 357/2015 dated 07.06.2012 (Annexure P-1), filed under section 138 of the Negotiable Instruments Act, 1881 (for short 'Act') as well as summoning order dated 31.08.2012 (Annexure P-2).

(2.) It transpires that despite service, no-one is appearing on behalf of the sole respondent.

(3.) It is contended by learned Counsel for the petitioners that petitioner No.1-Rajesh Mehra is physically challenged to the extent of 100%, whereas petitioner No.2-Rita Mehra is about 80 years of age. It is further contended that neither they are signatory of the cheque in question; nor there is any liability on their part.