- (1.) The present application u/s 482 CrPC has been filed by the applicant with the prayer to quash the further proceedings of the complaint case no. 1874 of 2013 under Section 138 Negotiable Instrument Act pending before the Judicial Magistrate 1st Class, Mauranipur, Jhansi. Further prayer has been made to stay the further proceedings of the aforesaid case.
(2.) Heard Shri Sudamaji Shandilya, learned counsel for the applicant as well as the learned AGA appearing for the State and perused the entire record.
(3.) It was submitted by the learned counsel for the applicant that the complaint was filed beyond the prescribed period. No prima-facie case is made out. The Magistrate concerned has also not passed any order regarding condonation of delay in filing the complaint. The complaint in the present form cannot go-on. The impugned order suffers from illegality and infirmity.;