RAJIV KATOCH Vs. NAVDEEP SINGH KATOCH

JUDGEMENT

(1.) INSTANT petition has been filed under Section 482 of the Code of Criminal Procedure for quashing the complaint as well as order dated 4th March, 2009 whereby notice for the presence of the accused-petitioner was ordered to be issued before filing the list of witnesses.

(2.) THE record reveals that the accused although was present on 4th March, 2009 and the list of witnesses, which was not filed illegality in initiating the proceedings. THEreafter notice of accusation under Section 138 of the Negotiable Instrument Act was rightly put to the petitioner to which he denied. Thus, he was put on trial. THE complainant and his witnesses have been cross-examined. THE case was fixed for the statement of the accused-petitioner, but in the meantime, the instant petition was filed for quashing the complaint and further proceedings in the meantime were stayed.