Punjab-Haryana High Court
Sanjeev Narula vs M/S Elkay International Ltd on 11 March, 2019
Author: Ramendra Jain
Bench: Ramendra Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-27578 of 2018
Date of Decision: 11.03.2019
Sanjeev Narula
...Petitioner
Versus
M/s Elkay International Ltd.
....Respondent
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present:- Mr. Arun Luthra, Advocate, for the petitioner.
RAMENDRA JAIN, J. (ORAL)
Through instant petition under Section 482 Cr.P.C. prayer has been made for quashing criminal Complaint No.719 dated 08.02.2016 under Sections 138/142 of the Negotiable Instruments Act pending in the Court of learned Judicial Magistrate Ist Class, Faridabad.
In view of report received from the learned Judicial Magistrate Ist Class, Faridabad, in compliance of order dated 05.07.2018, this petition is dismissed as having been rendered infructuous.
(RAMENDRA JAIN)
March 11, 2019 JUDGE
R.S.
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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