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AIR 2006 (NOC) 1173 (KAR)
::2006 CRI. L. J. 3392
Karnataka High Court
Hon'ble Judge(s):
K. Sreedhar Rao
, J
( A ) Negotiable Instruments Act (26 of 1881) S. 138 ,142 — Premature complaint — Presentation of complaint before completion of statutory waiting period — Dismissal of complaint and acquittal of accused — Not proper — Complaint should be kept pending until ripening of cause of action or complaint should be returned with an advice to complainant for proper presentation after completion of necessary statutory waiting period. (Paras4)
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