SHEIKH MOHD AMIN Vs. RIFAT FAROOQ RESHI

JUDGEMENT

(1.) PETITION under Section 561 -A Cr.PC 44/09 was filed seeking quashment of the complaint filed by the respondents under section 138 of Negotiable Instruments Act of 1881 (for short "Act of 1881").

(2.) THE said petition came up before the Court on 29th June, 2009 and was heard and dismissed by the Court vide aforesaid judgment.

(3.) PERUSAL of the judgment dated 29th June, 2009 reveals that a complaint was sought to be quashed on the ground that the same has been filed through attorney of the complainant and not by the complainant himself.