J.P. SINGH Vs. SUKHBIR SINGH

JUDGEMENT

(1.) Crl. M.A.No.17274/2015 ( for exemption) Exemptions allowed, subject to all just exceptions.

(2.) The present petition is filed on the ground that on 01.09.2015, the matter was listed for framing of notice under Section 251 Cr. P.C. upon the respondent and on the said date, notice was framed. The respondent did seek any permission to file application under Section 145 (2) NI Act, however, the learned Trial Court passed the order noted above.

(3.) Learned counsel appearing on behalf of the petitioner submits that the said order is over stepping and contrary to the judgment of this Court in case of Rajesh Agarwal v. State and Anr. 171 (2010) DLT 51, wherein it was observed as under:-