PITAMBER SINGH LANGEH Vs. RAVINDER

JUDGEMENT

(1.) Petitioner invokes writ jurisdiction of this Court under Article 226 of the Constitution of India read with section 103 of the Constitution of Jammu and Kashmir to issue a writ, order or direction for quashing a complaint under section 138 of Negotiable Instrument Act filed against him by respondent before the learned Sub-Divisional Judicial Magistrate (SDJM), Meham in District, Rohtak.

(2.) Given that the complaint has been filed and is pending in a Court in the State of Haryana, the question of jurisdiction is taken up first.

(3.) Heard Mr. R. P. Sangra, learned counsel for the petitioner.