RAHUL DARBARI Vs. ARUN KUMAR KHOBRAGADE

JUDGEMENT

(1.) These petitions have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the Order dtd. 18/2/2022 passed by the learned Metropolitan Magistrate-03 (NI Act), New Delhi District, Patiala House Courts, New Delhi (hereinafter referred to as the 'Trial Court') in the complaints filed by the petitioner herein under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the 'NI Act'), being Complaint Case no.54783/2016 (in CRL M.C. 1171/2022) and Complaint Case no.53009/2016 (in CRL M.C. 1172/2022), both titled Rahul Darbari v. Arun Kumar Khobragade & Ors., dismissing the application filed by the petitioner/complainant under Sec. 311 of the Cr.P.C. for recalling himself as a witness.

(2.) The above complaints were filed by the petitioner on 26/9/2015.

(3.) The respondents filed petitions under Sec. 482 of the Cr.P.C., one of them being Crl.M.C. No. 2496/2016, seeking quashing of the said complaints.