SURENDRA KUMAR JUNEJA Vs. STATE OF UTTRANCHAL

JUDGEMENT

(1.) The petition under Section 482, Cr.P.C. has been filed for quashing the orders dated 29.1.2002 and 26.3.2002 passed by Addl. Chief Judicial Magistrate, Haldwani and Chief Judicial Magistrate, Haldwani respectively.

(2.) Heard Mr. S.K. Mandal, learned Counsel for the applicant and learned A.G.A.

(3.) Perusal of the record reveals that the respondent No. 2 filed a complaint before the Addl. Chief Judicial Magistrate, Haldwani under Section 138, Negotiable Instruments Act and the same was registered as Complaint Case No. 1241/2002. Thereafter, the accused applicant was summoned under Section 138, Negotiable Instruments Act. The applicant filed certain representations against the summoning order and the said representations were taken up for disposal on 24.3.1999, but none was present from the side of the accused-applicant and the application was rejected and the non-bailable warrants were issued against the accused-applicant. On 29.1.2002 the Addl. Chief Judicial Magistrate, Haldwani dismissed the objection filed by the applicant for want of prosecution. Feeling aggrieved by this, the applicant preferred a recall application before the Chief Judicial Magistrate and the same was rejected vide order dated 26.3.2002. Feeling aggrieved, the applicant preferred this petition before this Court.