HANS RAJ GROVER Vs. MANDEEP SINGH

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 Cr.P.C. for quashing of complaint No.CC-1614/13 dated 17.09.2012 (Annexure P-8) and all the consequential proceedings arising therefrom, including the summons dated 09.05.2014 (Annexure P-9).

(2.) In the present petition, the matter relates to the maintainability/jurisdiction of complaint under Sections 138 and 142 of the Negotiable Instruments Act (for brevity, 'N.I.Act'), titled as 'Mandeep Singh Vs. For New Diamond Property Consultant and another', instituted on 17.09.2012, by the respondent-complainant against the petitioners-accused in the Court at Patii, District Tarn Taran.

(3.) Now during the pendency of the complaint and the present petition, amended provision of the Negotiable Instruments Act Ordinance came into force on 15.06.2015 and as per the same, the complaint is to be presented where the account is being maintained. For ready reference, relevant amendment in Section 142 of the N.I.Act is being extracted hereunder: