AI Structured Summary
Not yet generated for this judgment
Judgment
Goutam Bhaduri, J
Heard.
The present petition is for quashing the proceeding pending under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the N.I. Act) on the ground that during the proceeding under Section 138 of the N.I. Act, certain documents were filed by the complainant/respondent, which were forged. It is contended that alleging the said documents to be forged, a writ petition was filed, wherein notices were issued, therefore, the trial Court could not have proceeded further.
Prima facie, the nature of argument made that till the WPC No.3388/2018 is decided by the Court, the complaint case bearing No.236/2011 may be stayed cannot be appreciated. It is a settled preposition that if certain fabricated documents have been adduced during the course of trial then the same issue cannot be directly agitated before the High Court in exercise of powers under Article 226 of the Constitution of India. The Cr.P.C. lays down the procedure to redress the grievance, which the petitioner may avail. This Court is not inclined to entertain the petition as being not tenable. Accordingly, the petition is dismissed. However, the petitioner shall be at liberty to take the appropriate remedy as available to him under the law.