DHANANJAYA Y. CHANDRACHUD,J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal arises from a judgment of a learned Single Judge of the High Court of Judicature at Patna dated 10 May 2018 by which an order taking cognizance of an offence under Section 138 of the Negotiable Instruments Act, 1888[Act ] has been quashed.;