- (1.) This Order shall dispose of both the Criminal Revision Nos.1337 and 1338 of 2012 as the parties and the impugned Order in both the cases are same.
(2.) This is a revision petition against the Order and judgment dated 05.04.2012 and 18.02.2008 passed by the Additional Sessions Judge, Ludhiana and the Judicial Magistrate Ist Class, Ludhiana, whereby, the petitioner has been convicted and sentenced for an offence under Section 138 of the Negotiable Instruments Act.
(3.) While praying for setting aside the said Orders, the first argument raised by learned counsel for the petitioner was that the cheque was returned to the petitioner with remarks Fund insufficient vide Memo dated 05.09.2000. The respondent-complainant issued notice dated 12.09.2000 to the petitioner. However, the said complaint was filed on 02.11.2000. As such, the complaint was time barred.;