Ajeet Singh Thakur vs Dheeraj Sharma
2026 Latest Caselaw 1043 J&K

Jammu & Kashmir High Court

Ajeet Singh Thakur vs Dheeraj Sharma on 20 February, 2026

Author: Rajnesh Oswal

Bench: Rajnesh Oswal

                                                                                         Serial No. 107

                HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                                     AT JAMMU
           CRM(M) No. 141/2026
           CrlM No. 263/2026

           Ajeet Singh Thakur                                         .....Appellant(s)/Petitioner(s)
                                          Through: Mr. K. D. S Kotwal, Advocate.

                                     vs
           Dheeraj Sharma                                                        ..... Respondent(s)
                                          Through: None.

           Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                                       ORDER

20.02.2026

1. Learned counsel for the petitioner submits that without arraying the company as accused in the complaint under Section 138 of the Negotiable Instruments Act, the complaint has been filed by the respondent against the petitioner.

2. Issue notice to the respondent, subject to petitioner's taking necessary steps within a period of one week.

3. List along with CRM(M) No. 147/2026 on 08.04.2026.

4. Call for the scanned record.

5. In the meantime, subject to objections from the other side and till next date of hearing before the Bench, proceedings in the complaint titled "Dheeraj Sharma vs. Ajeet Singh Thakur" pending before the court of learned Judicial Magistrate 1st Class, Hiranagar shall remain stayed.

(RAJNESH OSWAL) JUDGE

Jammu 20.02.2026 Sahil Padha