AMIT KUMAR TANEJA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "the Code") seeking following relief:-

(2.) Heard learned counsel for the petitioner and learned counsel for the State and perused the record.

(3.) In the instant case, a complaint under Section 138 of Negotiable Instrument Act, 1881 was filed by husband of respondent no.2 and the proceedings of the case were instituted. It appears that the complainant died and the proceedings were continued by his wife, respondent no.2 and for that purpose an order was passed, in the case on 05.02.2018. During the pendency of the case, when the petitioner did not appear in the Court, non bailable warrants were issued against him and vide order dated 29.03.2019 it was also directed that in addition to non bailable warrants, proclamation under Section 82 of the Code, be also published.