Anil Goyal vs Satyadev Phogat
2022 Latest Caselaw 17485 P&H

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

236                               CRM-M-6758-2019
                                  Date of Decision: December 21, 2022
ANIL GOYAL
                                                      ...Petitioner

                                     Versus
SATYADEV PHOGAT
                                                      ...Respondent

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:-    Mr. Aditya Jain, Advocate and
             Mr. Rahul Vohra, Advocate
             for the petitioner.


AMAN CHAUDHARY, J.

The above mentioned petition has been filed by Anil Goyal

seeking quashing of summoning order qua the petitioner passed by Judicial

Magistrate Ist Class, Faridabad, whereby the petitioner was summoned to

face trial under Section 138 of the Negotiable Instruments Act, 1881.

A perusal of the index of the petition reveals that the petitioner

had also filed CRM-M-36069-2017, on the similar set of allegations, which

was dismissed as withdrawn on 06.05.2022 and the CRM-M-17689-2017

also mentioned therein was dismissed by a co-ordinate Bench of this Court

vide judgment dated 13.11.2019 alongwith 11 more cases inter se the same

parties. Thereafter, a similar batch of 24 petitions involving the same issue

was also dismissed by another co-ordinate Bench of this Court vide order

dated 18.12.2019.

This Court also, based on the aforesaid orders passed by the co-

ordinate Benches, had dismissed CRM-M-47316-2017 on 11.10.2022.

Learned counsel for the petitioner is unable to controvert the

aforesaid facts, rather affirms the same.

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              CRM-M-6758-2019                        :2:

In view of the similar controversy, as mentioned in the present

petition, having already been decided against the petitioner, which is the

conceded position by the petitioner, the present petition is hereby dismissed.

December 21, 2022                                  (AMAN CHAUDHARY)
Rimpal                                                JUDGE

                   Whether reasoned/speaking:       Yes/No
                   Whether reportable:              Yes/No




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