Delhi District Court
Complaint Cases/3354/2010 on 21 February, 2011
C.C.No.3354/10 21.02.2011
Present: None.
Both the Process Servers are present. They undertake to file an explanation.
Be awaited.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: None.
Both the Process Servers are present.
They filed their Written Explanation. Considering the entire facts and circumstances, I am inclined to give an opportunity to both the Process Servers to serve the Summons in proper way. They are directed to be careful in future.
Let Summons be issued afresh against the accused person.
Considering the non-appearance of Complainant on several occasions, let a notice be issued to the Complainant.
Be listed on 01.06.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.87/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.124/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.85/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.143/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.88/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.73/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.123/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.138/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.133/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.86/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.142/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.141/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1730/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.83/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.132/10 21.02.2011 Present: AR of the Complainant.
Accused absent.
Be awaited for the accused.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 Present: Both the parties.
Parties submit that there are 28 connected matters. 14 files are clubbed together and 14 files are separate. However, Ahlmad submitted that today only 14 separate files are listed.
Let the Ahlmad to further check and report in respect of the clubbed matters.
Matter has already been settled between the parties. However, they seek some more time to arrive at fresh terms and conditions.
Let the parties do so.
However, it is made clear to the parties that if the matter is not settled completely, the same shall continue in accordance with Summary Trial Procedure and accused has to take notice and disclose his defence.
Let the matter be listed on 25.03.2011.
However, ld. Counsel for the accused submits that he wants some more time to concile with the records.
Let the matter be listed for 25.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1115/10 21.02.2011 Present: Complainant with Counsel.
Accused Ram Kumar in person.
Accused submits that his counsel will be available after lunch.
Be awaited.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 After lunch Present: Complainant with Counsel.
Accused with Counsel.
It appears that evidence by way affidavit was directed to be filed.
Ld. Counsel for the Complainant submits that a copy of affidavit has already been sent to the accused.
Ld. Counsel for the accused submits that the same has not been received.
To be listed on 28.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1114/10 21.02.2011 Present: Complainant with Counsel.
Accused Ram Kumar in person.
Accused submits that his counsel will be available after lunch.
Be awaited.
To be called after lunch.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 After lunch Present: Complainant with Counsel.
Accused with Counsel.
It appears that evidence by way affidavit was directed to be filed.
Ld. Counsel for the Complainant submits that a copy of affidavit has already been sent to the accused.
Ld. Counsel for the accused submits that the same has not been received.
To be listed on 28.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4087/10 21.02.2011 Present: AR of the Complainant with Counsel.
Process not received back. Be awaited.
In the meanwhile, issue fresh process for 21.05.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.2119/10 21.02.2011 Present: None.
Matter be adjourned to 31.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4914/10 21.02.2011 Present: Counsel for the Complainant.
Bailable Warrant received back. Report perused.
It appears that accused had made a deliberate attempt to avoid the execution of Bailable Warrant.
Let a Non Bailable Warrant be issued against the accused person.
Since Warrants are executable throughout India, SHO is directed to arrest this person from wherever he is.
SHO to take all necessary steps.
To be listed on 29.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1164/10 21.02.2011 Present: Counsel for the Complainant.
Ld. Counsel has shown me a counter foil of PF filed. However, there is no report in respect of issuance of any process.
Let it be checked and reported.
Fresh process be issued in the meanwhile for 09.05.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4344/10 21.02.2011 Present: AR of the Complainant with Counsel.
Process not received back. Be awaited.
Ld. Counsel submits that two connected matter have been transferred to the court of Sh. Viplav Dabas, Ld. MM.
This matter may also be transferred to the same court.
Let the party to appear before the Ld. CMM on 26.02.2011 at 2.00 p.m. (RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1740/10 21.02.2011 Present: None.
It appears that Court Notice was directed to be issued to the Complainant.
A Clerk of the Ld. Counsel for the Complainant appeared today.
Ld. Main Counsel is stated to be busy in Hon'ble High Court of Delhi.
It is submitted that pending connected matters are listed for 25.03.2011.
One opportunity.
List for purpose fixed with connected matters on 25.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4782/10 21.02.2011 Present: Counsel for the Complainant.
Complainant is exempted as applied.
NBW not received back. Be awaited.
Fresh NBW be issued as directed.
List on 02.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.5837/11 21.02.2011 Present: Complainant with Counsel.
After going through the complaint and the affidavit of the complainant's witness and after considering the issues of limitation and jurisdiction, I am of the opinion that prima facie a case for offence punishable under section 138 of Negotiable Instruments Act, 1881 is made out against the accused person.
A summons be issued against the accused person for the next date of hearing.
Complainant shall file necessary process fee.
Summons shall also be sent through the mode of speed post and authorized courier.
Complainant shall ensure the filing of sufficient number of copies of the complaint as provided in section-204(3) Cr.PC.
Complainant to file the Process fees within 10 days.
Complainant shall keep in mind the provision of section-204(4) Cr.PC. empowering the court to dismiss the complaint in case steps as directed above are not taken within a reasonable time.
Let the matter be listed for further proceeding under summary trial procedure on 07.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.3605/10 21.02.2011 Present: None.
It appears that on previous occasions, no one was present.
Let a notice be issued to the Complainant.
It is, however, made clear that summons as directed vide order dated 06.08.2009 may be issued, if applied for by the Complainant.
To be listed on 25.06.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1898/10 21.02.2011 Present: Counsel for the Complainant.
Accused absent.
Ld. Counsel for the Complainant submits that there are six connected matters.
However, Ahlmad submitted that only five files have been received.
It also appears that Ld. Counsel for the Complainant has filed six exemption applications from which two applications are bearing CC Numbers of the same file i.e. 1880/10 and another two applications also bearing CC Numbers of the same file i.e. 4079/10.
Complainant is exempted as applied.
It appears that matter was stated to be settled.
Ld. Counsel submits that Status may be clarified on the next date of hearing.
Let the matters be listed on 06.05.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 At this stage, it is brought to the notice that one matter bearing CC No. 1872/10 out of five have been transferred to the court of Sh. Viplav Dabas, Ld. MM.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1880/10 21.02.2011 Present: Counsel for the Complainant.
Accused absent.
Ld. Counsel for the Complainant submits that there are six connected matters.
However, Ahlmad submitted that only five files have been received.
It also appears that Ld. Counsel for the Complainant has filed six exemption applications from which two applications are bearing CC Numbers of the same file i.e. 1880/10 and another two applications also bearing CC Numbers of the same file i.e. 4079/10.
Complainant is exempted as applied.
It appears that matter was stated to be settled.
Ld. Counsel submits that Status may be clarified on the next date of hearing.
Let the matters be listed on 06.05.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 At this stage, it is brought to the notice that one matter bearing CC No. 1872/10 out of five have been transferred to the court of Sh. Viplav Dabas, Ld. MM.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1879/10 21.02.2011 Present: Counsel for the Complainant.
Accused absent.
Ld. Counsel for the Complainant submits that there are six connected matters.
However, Ahlmad submitted that only five files have been received.
It also appears that Ld. Counsel for the Complainant has filed six exemption applications from which two applications are bearing CC Numbers of the same file i.e. 1880/10 and another two applications also bearing CC Numbers of the same file i.e. 4079/10.
Complainant is exempted as applied.
It appears that matter was stated to be settled.
Ld. Counsel submits that Status may be clarified on the next date of hearing.
Let the matters be listed on 06.05.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 At this stage, it is brought to the notice that one matter bearing CC No. 1872/10 out of five have been transferred to the court of Sh. Viplav Dabas, Ld. MM.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4079/10 21.02.2011 Present: Counsel for the Complainant.
Accused absent.
Ld. Counsel for the Complainant submits that there are six connected matters.
However, Ahlmad submitted that only five files have been received.
It also appears that Ld. Counsel for the Complainant has filed six exemption applications from which two applications are bearing CC Numbers of the same file i.e. 1880/10 and another two applications also bearing CC Numbers of the same file i.e. 4079/10.
Complainant is exempted as applied.
It appears that matter was stated to be settled.
Ld. Counsel submits that Status may be clarified on the next date of hearing.
Let the matters be listed on 06.05.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 At this stage, it is brought to the notice that one matter bearing CC No. 1872/10 out of five have been transferred to the court of Sh. Viplav Dabas, Ld. MM.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1385/10 21.02.2011 Present: Counsel for the Complainant.
The matter is settled.
Statement of Ld. Counsel for the Complainant recorded in this respect.
The matter stands compounded U/s 147 NI Act.
Accused is acquitted of the charges.
Bail Bond and Surety Bond, if any, be discharged.
File be consigned to Record Room.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.162/10 21.02.2011 Present: None.
Summons received back. Report perused.
It appears that office has issued Summons against both the accused persons whereas only accused No.1 was directed to be summoned.
Office is directed to be careful.
Let a fresh Summons be issued only against accused No.1.
To be listed on 23.05.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.2035/10 21.02.2011 Present: Both the parties with Counsels.
Bail Bond and Surety Bond on behalf of accused Tarun Kumar furnished and accepted.
Matter has been settled. Joint Statement recorded.
Payment has to be made in installments upto 28.09.2011.
Delayed settlement has to incur a cost as directed by Hon'ble Supreme Court of India.
However, considering the early voluntariness of the accused person, 5% cost is imposed to be deposited with District Legal Services Authority Fund (Central), Delhi.
It appears that SHO was directed to be present in person, however, he was not present.
Head Constable appearing on his behalf was having no written request.
He assured that he will file the written request alongwith necessary documents in the due course of the day.
List the matter on 28.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 At this stage, Inspector Ramesh Chand, SHO, PS: Rajender Nagar is present.
2He submits that earlier report was sent to the court of Ms. Twinkle Wadhwa, Ld. MM.
However, he has no knowledge about the NBW issued vide order dated 13.12.2010 which was issued on 18.12.2010 as per report of the Ahlmad.
Let SHO to submit a report in respect of this NBW.
SHO concerned has submitted that he will instruct the concerned to be more careful in respect of execution of Warrant issued by a Court of Law.
To be listed on dated fixed i.e. on 28.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1920/10 21.02.2011 Present: None.
Son of the Complainant appeared.
It appears that steps have not been taken.
One opportunity.
Complainant to take all necessary steps.
Let previous order be complied with, if applied for.
To be listed on 30.05.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.808/10 21.02.2011 Present: Counsel for the Complainant.
Three Accused persons with Proxy Counsel.
These are six connected matters.
Complainant is exempted as applied.
Accused No.5 has been exempted till further orders.
Ld. Counsel for the submits that he had sent a notice to bring certain original documents.
Ld. Counsel for the Complainant does not want to bring these documents as they are not required for the purpose of Section-138 NI Act.
Ld. Counsel for the Complainant further submits that Complainant has already obtained a Decree under order-37 CPC on the basis of the same cheques.
Complainant is directed to be present on the next date of hearing for the purpose of his cross-examination.
To be listed on 26.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.803/10 21.02.2011 Present: Counsel for the Complainant.
Three Accused persons with Proxy Counsel.
These are six connected matters.
Complainant is exempted as applied.
Accused No.5 has been exempted till further orders.
Ld. Counsel for the submits that he had sent a notice to bring certain original documents.
Ld. Counsel for the Complainant does not want to bring these documents as they are not required for the purpose of Section-138 NI Act.
Ld. Counsel for the Complainant further submits that Complainant has already obtained a Decree under order-37 CPC on the basis of the same cheques.
Complainant is directed to be present on the next date of hearing for the purpose of his cross-examination.
To be listed on 26.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.804/10 21.02.2011 Present: Counsel for the Complainant.
Three Accused persons with Proxy Counsel.
These are six connected matters.
Complainant is exempted as applied.
Accused No.5 has been exempted till further orders.
Ld. Counsel for the submits that he had sent a notice to bring certain original documents.
Ld. Counsel for the Complainant does not want to bring these documents as they are not required for the purpose of Section-138 NI Act.
Ld. Counsel for the Complainant further submits that Complainant has already obtained a Decree under order-37 CPC on the basis of the same cheques.
Complainant is directed to be present on the next date of hearing for the purpose of his cross-examination.
To be listed on 26.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.805/10 21.02.2011 Present: Counsel for the Complainant.
Three Accused persons with Proxy Counsel.
These are six connected matters.
Complainant is exempted as applied.
Accused No.5 has been exempted till further orders.
Ld. Counsel for the submits that he had sent a notice to bring certain original documents.
Ld. Counsel for the Complainant does not want to bring these documents as they are not required for the purpose of Section-138 NI Act.
Ld. Counsel for the Complainant further submits that Complainant has already obtained a Decree under order-37 CPC on the basis of the same cheques.
Complainant is directed to be present on the next date of hearing for the purpose of his cross-examination.
To be listed on 26.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.806/10 21.02.2011 Present: Counsel for the Complainant.
Three Accused persons with Proxy Counsel.
These are six connected matters.
Complainant is exempted as applied.
Accused No.5 has been exempted till further orders.
Ld. Counsel for the submits that he had sent a notice to bring certain original documents.
Ld. Counsel for the Complainant does not want to bring these documents as they are not required for the purpose of Section-138 NI Act.
Ld. Counsel for the Complainant further submits that Complainant has already obtained a Decree under order-37 CPC on the basis of the same cheques.
Complainant is directed to be present on the next date of hearing for the purpose of his cross-examination.
To be listed on 26.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.807/10 21.02.2011 Present: Counsel for the Complainant.
Three Accused persons with Proxy Counsel.
These are six connected matters.
Complainant is exempted as applied.
Accused No.5 has been exempted till further orders.
Ld. Counsel for the submits that he had sent a notice to bring certain original documents.
Ld. Counsel for the Complainant does not want to bring these documents as they are not required for the purpose of Section-138 NI Act.
Ld. Counsel for the Complainant further submits that Complainant has already obtained a Decree under order-37 CPC on the basis of the same cheques.
Complainant is directed to be present on the next date of hearing for the purpose of his cross-examination.
To be listed on 26.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1145/10 21.02.2011 Present: Both the parties with Counsels.
Statement of the accused recorded.
List the matter for defence evidence on 28.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4991/10 21.02.2011 Present: Both the parties.
Accused is admitted on bail.
Bail Bond and Surety Bond furnished and accepted.
Accusation explained over to the accused.
Plea and Examination of accused recorded separately.
Accused may file Statement in respect of examination U/s 313(5) Cr.P.C. Accused may also file an application for cross-examination/defence evidence of the Complainant.
To be listed on 07.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4992/10 21.02.2011 Present: Both the parties.
Accused is admitted on bail.
Bail Bond and Surety Bond furnished and accepted.
Accusation explained over to the accused.
Plea and Examination of accused recorded separately.
Accused may file Statement in respect of examination U/s 313(5) Cr.P.C. Accused may also file an application for cross-examination/defence evidence of the Complainant.
To be listed on 07.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4993/10 21.02.2011 Present: Both the parties.
Accused is admitted on bail.
Bail Bond and Surety Bond furnished and accepted.
Accusation explained over to the accused.
Plea and Examination of accused recorded separately.
Accused may file Statement in respect of examination U/s 313(5) Cr.P.C. Accused may also file an application for cross-examination/defence evidence of the Complainant.
To be listed on 07.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4994/10 21.02.2011 Present: Both the parties.
Accused is admitted on bail.
Bail Bond and Surety Bond furnished and accepted.
Accusation explained over to the accused.
Plea and Examination of accused recorded separately.
Accused may file Statement in respect of examination U/s 313(5) Cr.P.C. Accused may also file an application for cross-examination/defence evidence of the Complainant.
To be listed on 07.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 File taken up on an application moved by the accused person.
C.C.No.3468/10
21.02.2011
Present: Accused with Counsel.
An application U/s 145(2) NI Act has been moved by the accused person for cross-examination of the Complainant.
The defence taken by the accused is that Complainant was in the possession of several undated cheques signed by the accused person and he misused the cheques.
A Criminal Complaint was filed in the Police Station and the matter was settled. Agreement in this respect was arrived at and recorded in writing duly signed by both the parties.
Accused wants to confront this document in cross-examination of the Complainant.
Let Complainant be cross-examined only on this point.
Concerned record from the Police Station be called for the next date of hearing. Details to be furnished by the accused.
Summons to be issued dasti.
No further opportunity shall be granted.
List on date fixed i.e. on 29.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4729/10 21.02.2011 Present: Counsel for the Complainant.
Accused absent.
These are two connected matters.
NBW received back unexecuted. Report perused.
It appears that accused person is deliberately avoiding the Process of Law.
Process U/s 82 and 83 Cr.P.C. be issued against the accused person.
Proclamation be also published in an approved newspaper.
To be listed on 02.06.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4730/10 21.02.2011 Present: Counsel for the Complainant.
Accused absent.
These are two connected matters.
NBW received back unexecuted. Report perused.
It appears that accused person is deliberately avoiding the Process of Law.
Process U/s 82 and 83 Cr.P.C. be issued against the accused person.
Proclamation be also published in an approved newspaper.
To be listed on 02.06.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.4512/10 21.02.2011 Present: Both the parties.
Matter has been settled between the parties.
Statement recorded in this respect.
To be listed on 20.04.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.3882/10 21.02.2011 Present: None.
In the morning, Clerk of the counsel for the Complainant was present and had requested for a Passover.
It is now 3.05 p.m. no one is present.
One opportunity.
To be listed on 10.03.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11 C.C.No.1651/10 21.02.2011 Present: Both the parties.
Vide separate judgment, accused is convicted.
Matter be listed on the point of sentence for 28.02.2011.
(RAKESH KUMAR SINGH) MM-(Central)-01/Delhi/21.02.11