(1.) THIS is a petition for quashing the proceeding arising out of the complaint dated 4. 6. 1990 pending in the Court of Judicial Magistrate, Chandigarh in Criminal Case No. 70 dated 11. 6. 1990 and the order dated 5. 10. 1990 passed by the said Court summoning the petitioner to appear in the Court in person as an accused, for an offence punishable under Section 138 of the Negotiable Instruments Act.
(2.) WHEN the case came up for hearing on 2. 7. 96 neither the petitioner nor anybody on his behalf was present. However, in the interest of justice, the case was adjourned to 9. 7. 96 on which date also, none appeared on behalf of the petitioner.
(3.) I have heard learned counsel for the respondent and perused the record of the case.