RAJESH KUMAR JAIN Vs. SANDEEP MEHRA

JUDGEMENT

(1.) Petitioner - Dr. Rajesh Kumar Jain has filed instant petition under Sec. 528 and 395 of BNSS, 2023, for quashing of an interlocutory order dtd. 15/5/2025 (Annexure P-1), passed by learned Judicial Magistrate Ist Class, Jind, in CRM No. 129 of 2024, in case titled as "Dr. Rajesh Jain v. Sandeep Mehra", whereby complainant/petitioner Dr. Rajesh Kumar Jain has been directed to engage a trained advocate and to make any future appearance in the matter only through an advocate.

(2.) Relevant facts of the present case, as this Court has been able to culled out, are that in the year 2018 the petitioner had instituted a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'NI Act'), bearing case No. NACT-694-2024, against Sandeep Mehra (respondent herein) regarding bouncing of a cheque amounting to Rs.5,00,000.00. The said case was finally decided by the Court of Mr. Vivek Singh, Judicial Magistrate Ist Class, Jind, vide judgement dtd. 12/11/2024, acquitting the accused/respondent Sandeep Mehra. Feeling aggrieved, petitioner firstly filed CRM-A-97-2025, challenging the judgement dtd. 12/11/2024, seeking leave to appeal.

(3.) During pendency of Complaint No. NACT-694-2024, under Sec. 138 of the NI Act, petitioner filed an application dtd. 5/9/2024, under Ss. 195 and 340 Cr.P.C., for punishing the accused/respondent Sandeep Mehra, for furnishing false information in the course of judicial proceedings, willfully and intentionally, by false statements under oath, knowing them to be false, and willfully obstructing the administration of justice.