N. VENU GOPAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner/accused to quash the STC NI No.3350 of 2021 on the file of VIII Metropolitan Magistrate at Hyderabad. The offences alleged against the petitioner are under Ss. 138 and 142 of the Negotiable Instruments Act, 1881.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent - State. Perused the record.

(3.) The main ground on which the petitioner is seeking quashing of the proceedings against him in the complaint is that the complaint is barred by limitation and no application was made under Sec. 142(b) of the Negotiable Instruments Act. Counsel argued that during pandemic period, the Honourable Supreme Court extended the limitation period in all cases up to 2/10/2021.