ISHWAR LAL TAILOR Vs. PUSHPA TAILOR

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) By way of filing the present petition under Sec. 482 Cr.P.C., the petitioner seeks to challenge the order dtd. 8/1/2024 passed by learned Special Judicial Magistrate, N.I. Act Cases No.5, Udaipur in C.I.S. Case No.5171/2018 whereby, standing warrant of arrest has been issued against the petitioner.

(3.) Learned counsel for the petitioner submitted that cognizance was taken against the petitioner for offence punishable under Sec. 138 of the N.I. Act. Learned counsel further submitted that due to non appearance of the petitioner despite issuance of arrest warrant, learned trial court declared the petitioner absconder and directed to initiate proceedings against the petitioner under Sec. 82-83 Cr.P.C. and issued standing warrant of arrest against him.