PRINCE SHARMA Vs. AKHIL SHARMA

JUDGEMENT

(1.) Petitioner has preferred this petition against non-bailable warrants issued against the petitioner in complaint NIA No. 351 of 2019 filed under Sec. 138 of Negotiable Instrument Act, titled Akhil Sharma vs. Prince Sharma Associate pending adjudication before the Additional Chief Judicial Magistrate, Nalagarh, District Solan H.P.

(2.) Claim of petitioner is that he was never served in the above referred complaint and now it has come in his knowledge that considering his absence willful and intentional, non-bailable warrants have been issued against him for procuring his presence.

(3.) It has been further submitted by learned counsel for petitioner that petitioner is law abiding citizen and always has respect for Court and he can never think to disobey or to remain absent from Court on the date brought in his notice, through summons or otherwise and, therefore, immediately after knowing about issuance of non-bailable warrants, he has approached this Court.