REGENT COMPUTRONICS PVT. LTD.

Gulabjeet Singh Appellant

V/S

RAVEL SINGH Respondents

Referred Judgements :-

AMBICA QUARRY WORKS AMBALAL MANIBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
KRISHENA KUMAR BALBIR SINGH DESH RAJ KOHLI R N MUBAYI PRESIDENT ALL INDIA RETIRED RAILWAYMEN P F TERMS ASSOCIATION BRIJ MOHAN KAUL K RAVI VERMA VS. UNION OF INDIA [REFERRED TO]
ISLAMIC ACADEMY OF EDUCATION VS. STATE OF KARNATAKA [REFERRED TO]
UNION OF INDIA VS. AMRIT LAL MANCHANDA [REFERRED TO]
STATE OF ORISSA VS. MD ILLIYAS [REFERRED TO]
SOM MITTAL VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
ARASMETA CAPTIVE POWER COMPANY PRIVATE LIMITED VS. LAFARGE INDIA PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) This petition takes exception to the order passed by the learned trial Magistrate dtd. 19/9/2016, whereby the application filed by the petitioner under Sec. 258 Cr.P.C. in proceedings under Sec. 138 of the Negotiable Instrument Act (for short the 'N.I. Act'), came to be dismissed.

(2.) However, the moot question is whether the provisions of Sec. 258 Cr.P.C. for stopping all the proceedings are applicable to the proceedings initiated under Sec. 138 of the N. I. Act.

(3.) Sec. 258 Cr.P.C. reads as under :-

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GULABJEET SINGH Vs. RAVEL SINGH

Referred Judgements :-

JUDGEMENT

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