JITENDER SINGH Vs. SANJAY KUMAR

JUDGEMENT

(1.) Crl.M.A.6039/2014 (Exemption)

(2.) Quashing of criminal complaint No.15279/1/11, under Section 138 of The Negotiable Instruments Act, 1881 titled Sanjay Kumar v. Jitender Singh and summoning order of 25th May, 2012 is sought on merits in this petition.

(3.) At the hearing, it was disclosed by learned counsel for petitioner that Notice under Section 251 of Cr.P.C. has not yet been framed and the next date before trial court is for today i.e. 21st April, 2014. Learned counsel for petitioner submits that in another proceedings, the subject matter of this petition also stands resolved and non-bailable warrants have been issued against him for today but petitioner is out-station and so is unable to appear before the trial court today in person and so, he be permitted to appear before trial court through counsel.