DIPENDER THAKUR Vs. SHRIRAM TRANSPORT FINANCE COMPANY LIMITED

JUDGEMENT

(1.) The petitioner [Dipender Thakur] has come up before this Court, under Sec. 482 of the Code of Criminal Procedure, assailing the order dtd. 23/4/2024, [Annexure P-1] [referred to as the Impugned Order] passed by the Learned Chief Judicial Magistrate, Bilaspur, District Bilaspur, [H.P.] in Case No 251/3 of 2022, titled as Shriram Transport Finance Company Limited versus Dipender Thakur whereby, the Learned Trial Court has dismissed the application filed by the petitioner under Sec. 70(2) of the Code of Criminal Procedure for cancellation of the NBW's and against denial of bail, and by sending the petitioner to judicial custody on 23/4/2024 till 6/5/2024.

(2.) On listing of the case today, Mr. Ashwani Kaundal, Advocate, appears and waives service of notice on behalf of the respondent.

(3.) With the consent of the parties and in peculiar facts of this case, the instant petition is taken up for hearing/disposal at this stage.