C482/592/2022
2022 Latest Caselaw 1806 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      23.06.2022                        C 482 No.592 of 2022
                                        Hon'ble Alok Kumar Verma, J.

This is an application under Section 482 of the Code of Criminal Procedure, 1973.

Heard Mr. Neeraj Garg, the learned counsel for the applicant and Mr. Ramji Srivastava, the learned counsel for the respondent no.2.

The learned counsel for the applicant- accused submitted that in the matter of Section 138 of the Negotiable Instruments Act, 1881, the Company was not summoned as an accused and only Director of the said Company has been summoned.

The learned counsel for the applicant has relied upon a judgment dated 09.05.2022 of the Hon'ble Supreme Court passed in Criminal Appeal No.767 of 2022, "Dilip Hariramani vs. Bank of Baroda".

The learned counsel for the respondent no.2 requested time to produce law.

List this case on 04.07.2022 for final hearing just after fresh cases.

In the facts and circumstances of the case, further proceedings of Complaint Case No.2357 of 2020, "SLM Resorts vs. Scholar Alley Pvt. Ltd.", pending before the Additional Chief Judicial Magistrate/6th Additional Civil Judge (Senior Division), Dehradun, are stayed till the next date of listing.

It is clarified that no adjournment shall be granted on the date fixed only on the demand of the applicant.

                                                              (Alok Kumar Verma, J.)
                                          JKJ/Neha                                23.06.2022