ADITYA GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition is for quashing of order dated 03.12.2018 (Annexure P-1), passed by the trial Court in Criminal Complaint No. 1624/2017 dated 12.09.2017, filed under Section 138 of the Negotiable Instruments Act, 1881 (for short 'N. I. Act'), vide which, the petitioner has been declared a proclaimed person as well as other consequential proceedings arising therefrom including FIR No. 66 dated 01.02.2019, registered under Section 174-A IPC at Police Station Jagadhri City, District Yamuna Nagar (Annexure P-2).

(2.) Brief facts of the case are that M/s HDB Finacial Services Ltd. filed a complaint under Section 138 of the N.I. against the petitioner on account of dishonouring of a cheque dated 26.07.2017.

(3.) During the pendency of the said complaint, the petitioner was under the process of settling the dispute with the complainant amicably and on 18.05.2018, on the bailable warrants, a report was received that the petitioner has been served through his mother-in-law, whereas, petitioner is an unmarried person, therefore, there was in fact no service upon petitioner.