ARPIT GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These are bunch of five C482 Applications, which have been respectively preferred by the applicant, who is common in all the C482 Applications, as against the respective summoning order, which has been issued by the learned trial Court, calling upon the applicant, to participate in the complaint proceedings under Sec. 138 of the Negotiable Instruments Act, 1881. The precise details would be as under:-

(2.) In C482 Application No. 410 of 2021, the challenge given by the applicant is to the Complaint Case No. 134/19-1739/19 of 2019, by virtue of which, he has put a challenge to the summoning order, as it has been issued by the Court of 2nd Judicial Magistrate, Roorkee, District Haridwar on 10/4/2019.

(3.) In C482 Application No. 411 of 2021, the applicant has put a challenge to the proceedings of Complaint Case No. 131/19-1740/19 of 2019, as well as to the summoning order dtd. 10/4/2019, as it was issued in the aforesaid complaint proceedings under Sec. 138 of N.I. Act, by the Court of 2nd Judicial Magistrate, Roorkee, District Haridwar.