G.S. GUPTA Vs. G. PITCHI REDDY

JUDGEMENT

(1.) The first respondent has instituted proceedings under Sec. 482 of the Code of Criminal Procedure 1973, numbered as CRLP No 11891 of 2014, for quashing the proceedings in CC No 157 of 2014 on the file of the Additional Chief Metropolitan Magistrate, Hyderabad. The complaint has been filed under Sec. 138 of the Negotiable Instruments Act 1881 by the petitioner.

(2.) The grievance in these proceedings is that by a series of orders commencing with Annexure P-10 dtd. 20/9/2014, the interim stay that was granted in the proceedings has continued to operate by successive orders without the objections of the petitioner being heard. The Special Leave Petition has been directed against the continuation of the interim stay by an order dtd. 26/11/2019 by a period of eight weeks.

(3.) Mr Rajat Sehgal, learned counsel appearing on behalf of the petitioner, states that the order of stay has since been extended on 27/1/2020 and 13/3/2020. He has drawn the attention of this Court to an order dtd. 17/7/2020 passed by a Bench of three judges in SLP(Crl) No 3049 of 2020, which is extracted below: