SATINDERJEET SINGH Vs. SAMEER SONDHI

JUDGEMENT

(1.) The petitioner seeks to call for record and quash the Complaint Case No.1740/2021 for offence under Sec. 138 of the Negotiable Instruments Act, 1881 titled as Sameer Sondhi Vs Satinderjeet Singh.

(2.) The averments made in the complaint are as under:

(3.) The Magistrate vide order dtd. 29/10/2021, after recording pre-summoning evidence, issued summons to the petitioner herein. On 18/12/2021, the petitioner appeared before Court and was granted bail subject to his furnishing a personal bond for a sum of Rs.1,00,000.00 with one surety of the like amount. The notice under Sec. 251 Cr.P.C was framed. The petitioner had admittedly given an outline of defence in the Court and was directed to file the physical document before the next date of hearing. On 18/12/2021, the learned counsel for the complainant submitted before the learned Trial Court that he has no objection if the complainant/respondent is cross-examined by the petitioner/accused under Sec. 145 (2) of the Negotiable Instruments Act, 1881. Accordingly, the complainant/respondent was directed to be present physically in the Court so that the complainant can be cross-examined by the petitioner/accused and the evidence shall be recorded as per the Delhi High Court VC Rules, 2021.