NANDAN CHAKRABORTY Vs. BHAJAN CHANDRA DEBNATH

JUDGEMENT

(1.) Petitioner has prayed for the following reliefs:

(2.) Briefly culled the facts are that on 11/1/2017 a private complaint under Sec. 138 of the Negotiable Instrument Act, 1981 was filed by the private respondent Sri Bhajan Chandra Debnath against the present petitioner Sri Nandan Chakraborty. Since the complainant did not appear before the concerned court, the matter was adjourned for his presence on 13/1/2017, 12/4/2017, 30/5/2017, 25/7/2017, 19/8/2017 respectively. However, on 14/11/2017, the trial court without recording statement of the complainant, finding it to be bona fide, condoned the delay of 26 days and fixed the matter for recording of statement of the complainant along with all original documents. The order reads as under:

(3.) On 6/1/2018, the court passed the following order: