SATISH KUMAR Vs. PAWAN KUMAR

JUDGEMENT

(1.) Cr.MP(M) No. 868 of 2023 Leave to appeal granted. The application to stand disposed of. Appeal be registered.

(2.) The appellant filed a complaint under Sec. 138 of the Negotiable Instruments Act (the Act in short) through his father and General Power of Attorney (GPA in short) Sh. Jagdish Chand. Learned Trial Court on 27/2/2023 dismissed the complaint on the ground that it did not satisfy the parameters concerning filing of complaint through GPA, laid down in (2014)11 SCC 790 (A.C. Narayanan Vs. State of Maharashtra and another). Feeling aggrieved, the appellant-complainant has preferred the present appeal.

(3.) Facts The appellant had preferred the complaint under sec. 138 of the Act through his father and GPA. It was submitted in the complaint that: -