SURESH CHANDRA Vs. STATE AND ANOTHER

JUDGEMENT

(1.) These criminal misc. petitions under Sec. 482 Crimial P.C. are filed by the petitioner challenging various order sheets passed by the Special Judicial Magistrate, N.I. Act Cases No.1, Bhilwara, Special Judicial Magistrate, N.I. Act Cases No.2, Bhilwara and Judicial Magistrate, Gangrar, District Chittorgarh in various proceedings pending against the petitioner under Sec. 138 of Negotiable Instrument Act initiated at the instance of different complainants.

(2.) The petitioner has failed to appear before the above mentioned courts in the said proceedings on different dates and, therefore, the said courts have ordered for issuance of arrest warrants against the petitioner and have also ordered for initiation of proceedings against the petitioner under Sections 446 and 82 and 83 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the summons, issued by the above mentioned courts for appearance of the petitioner in the proceedings under Sec. 138 of Negotiable Instrument Act, have not been served upon the petitioner in proper manner and, therefore, he could not put his appearance before the courts below. It is prayed that arrest warrant issued against the petitioner by the above mentioned courts may kindly be set aside and the petitioner may be granted one opportunity to appear before the said courts in the proceedings pending against him under Sections 138 of the Negotiable Instrument Act.