LAWS(P&H)-2022-4-190

GURA SINGH Vs. GAGANDEEP SINGH

Decided On April 28, 2022
GURA SINGH Appellant
V/S
Gagandeep Singh Respondents

JUDGEMENT

(1.) The present petition has been filed by the petitioner seeking quashing of the order dtd. 5/4/2021 (Annexure P-1) passed by Ld. CJM, Faridkot, in criminal complaint/NACT-888/2019, dtd. 4/10/2017, Gagandeep Singh Vs. Gura Singh, to the extent whereby the said Court directed the petitioner to pay interim compensation to the respondent to the tune of 20% of the cheque amount, as per the provisions of Sec. 143(A) of Negotiable Instruments Act.

(2.) The brief facts of the case are that respondent Gagandeep Singh has filed aforesaid criminal complaint against the present petitioner under Sec. 138 of Negotiable Instruments Act. On the completion of preliminary evidence, the petitioner was summoned and he appeared before the Trial Court and was granted bail. The Trial Court on 5/4/2021 passed the following order:-

(3.) The petitioner has not challenged the aforesaid order to the extent whereby notice of accusation was served upon him. However, he being aggrieved of the order passed by the trial Court under Sec. 143(A) of Negotiable Instruments Act, the petitioner has filed the present petition.