SANJAY BHAKTA MATHEMA Vs. VIPIN KUMAR SHARMA

JUDGEMENT

(1.) The present petitions have been filed under Sec. 401 read with Sec. 482 Cr.P.C. on behalf of the petitioners assailing the order dtd. 27/11/2021 passed by the learned Metropolitan Magistrate, N.I. Act (East), Karkardooma Courts, Delhi in Complaint Case No. 417/2019 filed under Sec. 138 read with Sec. 142 of the Negotiable Instruments Act, 1881, whereby non-bailable warrants (hereinafter, referred to as 'NBWs') were issued against them.

(2.) Mr. Shatadru Chakraborty, learned counsel for the petitioners, submits that the absence of the petitioners before the Trial Court was unintentional. It is further submitted that the petitioners have filed their respective undertakings by way of affidavits before this Court, in terms of which they have undertaken to appear before the Trial Court on the next date of hearing, i.e. 2/6/2022.

(3.) Learned counsel for respondent No.1/complainant, on instructions, submits that in view of the undertakings given on behalf of the petitioners, respondent No.1 has no objection in case the NBWs issued against them are cancelled.