LAXMIKANT RATHORE Vs. RAKESH JADWANI

JUDGEMENT

(1.) Respondent No. 1/complainant filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter, 'the NI Act') stating inter alia that the cheque issued by the petitioner/accused has been dishonored and thereafter, during the pendency of the complaint, on 24/06/2019, he also filed an application under Section 143A of the NI Act for grant of interim compensation which was eventually rejected by the trial Magistrate by order dated 28/01/2020, but in the revision preferred by respondent No. 1/complainant, the revisional Court allowed the application by order impugned dated 22/01/2021 and directed the trial Magistrate to compute the interim compensation and grant the same to the complainant against which the instant petition under Section 482 of CrPC has been preferred by the petitioner/accused.

(2.) Mr. J.K. Gupta, learned counsel for the petitioner/accused, would submit that the revision preferred by respondent No. 1/complainant was not maintainable and the petitioner/accused is not responsible for delay in completion of the complaint case, therefore, the impugned order deserves to be set aside.

(3.) I have heard learned counsel for the parties, considered their submissions made herein-above and went through the records with utmost circumspection.