SUNITA CHAUHAN Vs. TELURAM

JUDGEMENT

(1.) By means of present application under Section 482 Cr.P.C., the applicant seeks to quash the order dated 02.08.2016 passed by Additional Chief Judicial Magistrate, Haridwar in complaint case no.2325 of 2015 under Section 138 of The Negotiable Instruments Act, 1881.

(2.) The applicant was summoned to face the trial for the offence punishable u/s 138 of The Negotiable Instruments Act, 1881. He was granted bail by the trial court. During the course of hearing, he could not appear and hence Non-Bailable Warrant was issued against him.

(3.) Learned counsel for the applicant submitted that the applicant is ready to appear before the trial court on 10.02.2017, the date already fixed. It is the only submission of the learned counsel for the applicant that the non-bailable warrant issued against the applicant may kindly be directed to be kept in abeyance only till 10.02.2017.