Leave granted.
The accused who is the appellant, assails the order of the High Court refusing to quash the complaint filed under section 138 of the Negotiable Instruments Act, 1881
The appeal is accordingly allowed.
Shakti Travel And Tours v. State Of Bihar And Another
Shakti Travel And Tours v. State Of Bihar And Another
(Supreme Court Of India)
Criminal Appeal No. 412 of 2000 | 28-04-2000
Advocate List
Bench
- HON'BLE JUSTICE G. B. PATTANAIK
- HON'BLE JUSTICE U.C. BANERJEE
Eq Citations
- (2002) 9 SCC 415
- [2000] 102 COMPCAS 409 (SC)
- 2000 (4) CRIMES 150
- 2000 (3) CTC 164
- 2000 (2) ALD (CRL) 788
- 2001 (3) PLJR 164
- 2000 (3) BLJR 2420
- 2001 (1) RCR (CRIMINAL) 465
- JT 2000 (7) SC 563
- LQ/SC/2000/829
Head Note
Negotiable Instruments Act, 1881 — S. 138 — Complaint filed under — Refusal to quash — Allowed (Para 1)
