Pankaj Bhandari, J. - (1.) Petitioner has preferred this misc. petition seeking quashing of cognizance order dated 10.08.2009 vide which the court has taken cognizance under Section 3(1)(6) of the Criminal Law Amendment Act 1961.
(2.) It is contended by counsel for the petitioner that in the present case in dispute, the property was purchased by the petitioner on 15.07.2006, the cognizance in the matter has been taken on 10.08.2009.
(3.) It is contended by counsel for the petitioner that the offence is punishable with one year of imprisonment and therefore, as per Section 468 (b) of Cr.P.C., the complaint was barred by limitation and the court could not have taken cognizance after a period of one year.;