MADHU WADHWA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is to quash the FIR No. 446 dtd. 21/8/2017, registered under Sec. 174A of the Indian Penal Code, at Police Station Faridabad Kotwali, District Faridabad as also for quashing of order dtd. 25/1/2016 passed by Judicial Magistrate 1st Class, Faridabad.

(2.) A complaint under Sec. 138 of the Negotiable Instruments Act, 1881 was filed wherein the petitioner-firm i.e. M/s. Jai Balaji Traders was im-pleaded through its Proprietor i.e. the petitioner. Notices were issued to respondent No. 2 and it was reported that her address as given in the complaint, is not correct. Various opportunities were granted to the complainant to provide correct address. The order dtd. 13/7/2015 is extracted as under:-

(3.) It is not disputed that correct address was not furnished by the complainant as counsel made a statement that this is the last known address. Thereafter on 25/8/2015 when notice issued to the petitioner was not received back served or otherwise, the Court decided to issue non-bailable warrants. The order dtd. 25/8/2015 is extracted as under:-