Delhi District Court
Rajesh Aggarwal vs . State Decided On 28.07.2011. on 28 January, 2011
C.C.No.4360/10 28.01.2011
Present: None.
Process not received back. Be awaited. Ahlmad to specify the modes of issuance of process. List on 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.4361/10 28.01.2011 Present: None.
Process not received back. Be awaited. Ahlmad to specify the modes of issuance of process. List on 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.1287/10 28.01.2011 Present: None.
Earlier process not received back. Be awaited. Ahlmad has indicated the issuance of process in the last order sheet. However, no date is mentioned of such issuance. Ahlmad shall file a report.
Be listed on 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.624/10 28.01.2011 Present: AR of the complainant with counsel.
Accused absent.
Summons sent through post and regular summons received back. Report perused.
Issue Bailable warrant in the sum of Rs.20,000/- with one surety of like amount.
To be listed on 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.623/10 28.01.2011 Present: AR of the complainant with counsel.
Accused absent.
List with the connected matters on 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.622/10 28.01.2011 Present: AR of the complainant with counsel.
Accused absent.
Summons sent through post and regular summons received back. Report perused.
Issue Bailable warrant in the sum of Rs.20,000/- with one surety of like amount.
To be listed on 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3374/10 28.01.2011 Present: None.
Even on the last two dates, no one was present on behalf of complainant. Issue notice to the complainant. List on 07.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.144/10 28.01.2011 Present: Both the parties.
Parties seek more time for full and final settlement. Accused has filed an affidavit in this respect. List on 31.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.300/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.299/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.302/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.304/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.233/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.303/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.305/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.301/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.298/10 28.01.2011 Present: Complainant with counsel.
Accused with proxy counsel.
There is no report regarding filing of process fees or issuance of process for summoning of defence witnesses.
Ld. Counsel assures that they have filed the requisite process fees. Ahlmad to check and report.
However, in the meantime, summons be issued afresh to all the three witnesses. Dasti.
List on 11.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3361/10 28.01.2011 Present: Counsel for the complainant.
He has shown me counter foil of PF filed. However, there is no report regarding issuance of process. Process be issued. Dasti.
List on 10.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.4706/10 28.01.2011 Present: Both parties.
Matter was listed for defence evidence. However, both the parties want to compromise the matter.
Matter be listed on 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 File received by way of transfer.
C.C.No.2086/09
28.01.2011
Present: None.
The matter pertains proceeding U/s 156 Cr.P.C. A complaint has been file in respect of criminal breach of trust, cheating etc. Matter has to be tried by the concerned Metropolitan Magistrate. File be placed before the Ld. ACMM at 2.00 p.m. today.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.237/10 28.01.2011 Present: Counsel for the complainant.
Non bailable warrant issued against the accused person received back with a report "out of country".
Record of this case requires process U/s 82 Cr.P.C. Proclamation be also published in an approved newspaper. List on 24.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.2471/10 28.01.2011 Present: None.
Court notice be issued to the complainant. Let previous order be complied with, if applied for. List on 05.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3201/10 28.01.2011 Present: Complainant with counsel.
There is no report regarding filing of process fees or issuance of process. It be checked and reported.
In the meantime, summons be issued afresh. Dasti. List on 15.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.180/10 28.01.2011 Present: AR of the complainant.
Process not received back. Be awaited. In the meanwhile, fresh process be issued for 18.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3385/10 28.01.2011 Present: Complainant in person.
Process not received back. Be awaited. In the meanwhile, issue fresh process for 11.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.2788/10 28.01.2011 Present: Complainant with proxy counsel.
There is no report regarding filing of process fees or issuance of process. Let previous order be complied with. List on 14.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3147/10 28.01.2011 Present: None.
No one was present on the last date of hearing. A notice to the complainant be issued. However, in the meantime, previous order be complied with, if applied.
List on 30.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3377/10 28.01.2011 Present: Counsel for the complainant.
Complainant is exempted.
No steps taken.
One opportunity.
Let previous order be complied with. List on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3373/10 28.01.2011 Present: Complainant with counsel.
Accused absent.
Bailable warrant received back. Report perused. Issue Non bailable warrant against the accused person for 14.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3376/10 28.01.2011 Present: Counsel for the complainant.
Accused absent.
Ld. Counsel has filed an Internet Generated Tracking Slip in respect of summons sent through speed post and courier.
Summons may be declared to be served U/s 144(2) NI Act. Issue Bailable warrant in the sum of Rs.10,000/- against the accused persons.
List on 14.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3379/10 28.01.2011 Present: Counsel for the complainant.
Accused absent.
Ld. Counsel has filed an Internet Generated Tracking Slip in respect of summons sent through speed post and courier.
Summons may be declared to be served U/s 144(2) NI Act. Issue Bailable warrant in the sum of Rs.10,000/- against the accused persons.
List on 14.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3378/10 28.01.2011 Present: Counsel for the complainant.
Accused absent.
Ld. Counsel has filed an Internet Generated Tracking Slip in respect of summons sent through speed post and courier.
Summons may be declared to be served U/s 144(2) NI Act. Issue Bailable warrant in the sum of Rs.10,000/- against the accused persons.
List on 14.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3381/10 28.01.2011 Present: Counsel for the complainant.
Accused absent.
Ld. Counsel has filed an Internet Generated Tracking Slip in respect of summons sent through speed post and courier.
Summons may be declared to be served U/s 144(2) NI Act. Issue Bailable warrant in the sum of Rs.10,000/- against the accused persons.
List on 14.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3380/10 28.01.2011 Present: Counsel for the complainant.
Accused absent.
Process not received back. Be awaited. In the meanwhile, issue fresh process for 14.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3486/10 28.01.2011 Present: Counsel for the complainant.
Process not received back. Be awaited. In the meanwhile, issue fresh process for 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3384/10 28.01.2011 Present: Counsel for the complainant.
Complainant exempted.
Process received back. Report perused. Summons be served by way of affixation U/s 65 Cr.P.C. To be listed on 30.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3427/10 28.01.2011 Present: AR of the complainant.
Process not received back. Be awaited. In the meanwhile, issue fresh process for 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.2349/10 28.01.2011 Present: None.
Report on warrant be awaited for 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.4717/10 28.01.2011 Present: Counsel for the complainant.
Process not received back. Be awaited. In the meanwhile, issue fresh process for 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.1600/10 28.01.2011 Present: Counsel for the complainant.
Process not received back. Be awaited. In the meanwhile, issue fresh process for 28.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.1785/10 28.01.2011 Present: Counsel for the complainant.
Accused absent.
Bailable warrant issued against the accused received back with a report "out of station".
Issue Non bailable warrant against the accused person for 03.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.986/10 28.01.2011 Present: Proxy counsel for the complainant.
Counsel for the accused.
There is a stay granted by the Ld. Superior Court. Matter be listed on 21.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.5004/10 28.01.2011 Present: Both the parties with counsels.
Bail bond and surety bond furnished and accepted. Accusation explained over to the accused person. His plea and examination recorded separately. Accused may file his statement (which may be sufficient by virtue of Section-313(5) Cr.P.C.) and may file an application for cross-examination of the complainant.
List for defence evidence on 29.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3375/10 28.01.2011 Present: None.
From the circumstances appearing from the record, issue court notice to the complainant.
List on 26.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3372/10 28.01.2011 Present: None.
From the circumstances appearing from the record, issue court notice to the complainant.
List on 26.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.572/10 28.01.2011 Present: AR of the complainant with counsel.
Process not received back. Be awaited. In the meanwhile, issue fresh process for 19.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 At 12.45 p.m. File taken up on the request of both the parties. C.C.No.2471/10 28.01.2011 Present: Both the parties with counsels.
At this stage, the matter is settled in the court today. Earlier date i.e. 05.07.2011 stands cancelled. Joint statement 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-1(Central)/Delhi/28.01.11 C.C.No.3157/10 28.01.2011 Present: Both the parties.
There is no necessity to continue with the Post-summoning evidence in view of Section-145 NI Act and as directed by Hon'ble High Court of Delhi in Rajesh Aggarwal Vs. State decided on 28.07.2011.
Matter be listed for defence evidence on 19.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3406/10 28.01.2011 Present: Counsel for the complainant.
Bailable warrant not received back. Be awaited. In the meanwhile, issue fresh process for 01.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.4359/10 28.01.2011 Present: Both the parties.
Bail bond and surety furnished and accepted. Parties are willing to settle the matter. At request, list on 04.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.167/10 28.01.2011 Present: Complainant in person.
He submits that accused is still out of India. He prayed for one more opportunity so that matter may be settled. List on 01.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3482/10 28.01.2011 Present: AR of the complainant with counsel.
Steps not taken.
One opportunity as prayed.
Previous order be complied with. Matter be listed on 19.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.882/10 28.01.2011 Present: None.
There is no report regarding filing of process fees or issuance of process. Ahlmad to check and report.
However, in the meantime, previous order be complied with, if applied for.
List on 28.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.893/10 28.01.2011 Present: None.
There is no report regarding filing of process fees or issuance of process. Ahlmad to check and report.
However, in the meantime, previous order be complied with, if applied for.
List on 28.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.890/10 28.01.2011 Present: None.
There is no report regarding filing of process fees or issuance of process. Ahlmad to check and report.
However, in the meantime, previous order be complied with, if applied for.
List on 28.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.1887/10 28.01.2011 Present: Both the parties.
Matter was listed for defence evidence. Accused wants to cross-examine the complainant. Complainant has no objection. List on 09.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3447/10 28.01.2011 Present: Complainant in person.
Fresh address of the accused filed. Fresh process be issued for 30.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3153/10 28.01.2011 Present: None.
Issue Non bailable warrant against the accused person for 13.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.2372/10 28.01.2011 Present: None.
Notice issued to the complainant not received back. Be awaited. Matter has already been settled in the Mediation Cell. However, complainant is not present today to make the statement.
Notice be issued afresh for 01.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3411/10 28.01.2011 Present: AR of the complainant.
Accused with proxy counsel.
An application U/s 145(2) NI Act moved on behalf of accused. Accused may cross-examine the complainant. Ld. Proxy counsel requests for an adjournment. Be listed on 26.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.4169/10 28.01.2011 Present: None.
Notice issued to the accused not received back. Be awaited. List on 01.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3352/10 28.01.2011 Present: None.
On the last date of hearing, complainant was not present. Notice be issued to the complainant. However, in the meantime, previous order be complied, if applied for.
List on 01.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.249/10 28.01.2011 Present: None.
No one is appearing on behalf of complainant since several dates. There is no report regarding issuance of Court notice to the complainant. Notice be issued afresh for 01.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3610/10 28.01.2011 Present: Complainant with counsel.
Counsel for the accused.
Accused is exempted as applied. There are chances of settlement. At request, list on 29.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.5759/11 28.01.2011 Present: Special Power of Attorney of the 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 17.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.5758/11 28.01.2011 Present: Special Power of Attorney of the 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 17.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.1656/10 28.01.2011 Present: Complainant with counsel.
Accused absent.
Issue Bailable warrant in the sum of Rs.10,000/- against the accused for 25.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 File received by way of assignment. It be checked and registered. C.C.No.5781/11 28.01.2011 Present: Counsel for the complainant.
AR is exempted.
At request, list on 04.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 File received by way of assignment. It be checked and registered. C.C.No.5780/11 28.01.2011 Present: Counsel for the complainant.
AR is exempted.
At request, list on 04.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.4257/10 28.01.2011 Present: Both the parties.
Statement of accused recorded separately. Accused to file list of witnesses within 10 days. List for defence evidence on 22.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3391/10 28.01.2011 Present: Both the parties with counsels.
The matter is settled in the court today. Joint statement 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-1(Central)/Delhi/28.01.11 C.C.No.3395/10 28.01.2011 Present: AR of the complainant company 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 26.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 File taken up on an application for cancellation of NBW. C.C.No.3819/10 28.01.2011 Present: Accused with counsel.
Since accused is present, there is no necessity to continue with the NBW. Ld. Counsel submits that matter is settled. Ld. Counsel for the complainant is also present. Accused made a part payment of Rs.12,500/- to the counsel for the complainant.
Be listed on the date fixed i.e. on 29.01.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.4105/10 28.01.2011 Present: Counsel for the complainant.
As per separate statement of counsel for the complainant, the matter is dismissed as withdrawn.
File be consigned to Record Room.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 File received by way of assignment. It be checked and registered. C.C.No.5782/11 28.01.2011 Present: Complainant with counsel.
Accused absent.
An application for condonation of delay moved on behalf of complainant. Issue notice of this application to the accused for 21.02.2011. Complainant to take all necessary steps.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.596/10 28.01.2011 Present: None for the Complainant.
Counsel for the accused.
Matter was listed for orders. However, accused is not present. Ld. Counsel assures that accused will be present on the next date of hearing and may be given an opportunity.
List for orders on 02.02.2011. Ld. Counsel for the complainant be intimated.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3917/10 28.01.2011 Present: Both the parties.
These are two connected matters. Matters have been settled.
List on 29.04.2011 for final disposal.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.3916/10 28.01.2011 Present: Both the parties.
These are two connected matters. Matters have been settled.
List on 29.04.2011 for final disposal.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11 C.C.No.482/10 28.01.2011 Present: Complainant with counsel.
Counsel for the accused.
Accused is exempted as applied. Ld. Counsel for the accused moved an application U/s 145 NI Act for cross-examination of the complainant.
Ld. Counsel for the complainant opposed this application. He has relied upon a judgment of Hon'ble High Court of Delhi in Rajesh Aggarwal Vs. State decided on 28.07.2010.
The matter is at the stage of defence evidence. DW1 has already been examined and discharged.
Though, Section-145(2) NI Act does not provide any stage when an application can be made, a bare perusal of the judgment cited above goes to show that such application cannot be made at the stage when defence evidence is going on. Accused ought to have moved this application before leading her defence.
In such circumstances, application is dismissed. Ld. Counsel for the accused has submitted that accused does not wish to examine any other defence witness. With such submission, defence evidence stands closed.
List for arguments on 15.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/28.01.11