Chandra Anil Kumar vs Soban Singh &
2022 Latest Caselaw 1795 UK

                      Office Notes,
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         Date                                      COURT'S OR JUDGES'S ORDERS
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      16.06.2022                        C482 No.904 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This is an application under Section 482 of the Code of Criminal Procedure, 1973 to set aside the order dated 02.06.2022, passed by the Chief Judicial Magistrate, Almora in Complaint Case No.390 of 2020, "Dinesh Chandra Anil Kumar vs. Soban Singh & Another", under Section 138 of the Negotiable Instruments Act, 1881, (hereinafter referred to as, "the Act, 1881") whereby, the application of the applicants-accused persons, filed under Section 147 of the said Act, 1881 has been dismissed.

Heard Mr. Pankaj Kapil, the learned counsel for the applicants and Mr. Pratiroop Pandey, the learned A.G.A. for the State.

The learned counsel for the applicants relied upon a judgment of the Hon'ble Supreme Court dated 05.10.2017 in Criminal Appeal No.1731 of 2017, "M/S. Meters and Instruments Private Limited and Another vs. Kanchan Mehta" along with connected matters.

Issue notice to the respondent no.2. Steps to be taken forthwith.

Post this case on 11.07.2022. In the facts and circumstances of the case, the further proceedings of the Complaint Case No.390 of 2020, pending before the Chief Judicial Magistrate, Almora, are stayed till 11.07.2022.

Let a certified copy of this order be given to the learned counsel for the applicant, today itself, on payment of usual charges.

(Alok Kumar Verma, J.) 16.06.2022 Neha