Delhi District Court
Raja Ram vs . Birendra Kr. Sinha. on 1 February, 2011
C.C.No.2600/10 01.02.2011
Present: Complainant with counsel.
Summons received back duly served.
Accused is absent. Be awaited.
To be called at 3.00 p.m. (RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 At 3.20 p.m. Present: Complainant with counsel.
Accused absent.
Issue Bailable warrant in the sum of Rs.1,00,000/- with one surety of like amount.
To be listed on 02.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3497/10 01.02.2011 Present: None.
On the last date, accused was present in person and complainant was absent.
Today, no one is present.
Let the matter be awaited and be called at 3.00 p.m. (RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 At 3.20 p.m. Present: None for the complainant.
Accused in person.
Accused to disclose his defence and lead defence evidence on the next date of hearing.
A notice be also issued to the complainant.
To be listed on 18.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.4455/10 01.02.2011 Present: No. There is no report regarding filing of process fees or issuance of process.
It be checked and reported.
Process be issued afresh for 23.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3937/10 01.02.2011 Present: Complainant in person.
He submits that accused has been served.
However, no process has been received back. Let it be awaited.
To be listed on 01.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File received by way of transfer.
C.C.No.6787/10
01.02.2011
Present: None.
Complainant was absent on last two dates of hearing.
One opportunity.
Accused is also absent.
A Bailable warrant in the sum of Rs.10,000/- against the accused person.
To be listed on 03.06.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2463/10 01.02.2011 Present: Complainant in person.
Process still not received back. Be awaited.
In the meanwhile, fresh process be issued.
To be listed 16.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3483/10 01.02.2011 Present: Complainant in person.
There is no report regarding filing of process fees or issuance of process.
It be checked and reported.
Process be issued afresh for 16.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.677/10 01.02.2011 Present: Counsel for the complainant.
These are two connected matters.
There is no report regarding filing of process fees or issuance of process.
However, ld. Counsel shown me a counter foil of PF filed in one of the cases.
It be checked and reported.
Process U/s 82 Cr.P.C. be issued afresh.
Proclamation be also published in an approved local newspaper.
Warrant of Attachment against the surety be issued as directed by order dated 03.06.2008.
To be listed on 21.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.662/10 01.02.2011 Present: Counsel for the complainant.
These are two connected matters.
There is no report regarding filing of process fees or issuance of process.
However, ld. Counsel shown me a counter foil of PF filed in one of the cases.
It be checked and reported.
Process U/s 82 Cr.P.C. be issued afresh.
Proclamation be also published in an approved local newspaper.
Warrant of Attachment against the surety be issued as directed by order dated 03.06.2008.
To be listed on 21.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File received by way of transfer.
C.C.No.1263/10
01.02.2011
Present: None.
Complainant was absent for the last two dates of hearing.
One opportunity.
Accused be summoned afresh as directed by order dated 16.10.2008.
Complainant be intimated.
To be listed on 08.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3838/10 01.02.2011 Present: None.
Complainant was absent for the last four dates of hearing.
Court notice as directed not issued.
One opportunity.
NBW against the accused as directed be issued, if applied for.
Court notice to the complainant as directed by order dated 30.10.2010.
To be listed on (RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.4587/10 01.02.2011 Present: AR of the complainant with counsel.
Ld. Counsel prayed for one opportunity.
Accused be summoned. Dasti.
To be listed on 16.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.924/10 01.02.2011 Present: Counsel for the complainant.
Accused in person.
It is brought to the notice that this matter is not in the Cause List.
Ahlmad shall explain in writing within 5 days.
Ld. Counsel for the complainant submits that now the complainant is not available.
Matter is at the stage of cross-examination of the complainant.
However, for several dates, cross-examination has not been conducted for one or the other reason.
It is made clear that no further opportunity shall be granted.
Matter be adjourned to 09.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.935/10 01.02.2011 Present: Counsel for the complainant.
Accused in person.
It is brought to the notice that this matter is not in the Cause List.
Ahlmad shall explain in writing within 5 days.
Ld. Counsel for the complainant submits that now the complainant is not available.
Matter is at the stage of cross-examination of the complainant.
However, for several dates, cross-examination has not been conducted for one or the other reason.
It is made clear that no further opportunity shall be granted.
Matter be adjourned to 09.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3498/10 01.02.2011 Present: Complainant with counsel.
Process issued to the complainant received back.
Process has been served upon wife of the accused person.
This service cannot be accepted for criminal matters.
Summons be issued afresh.
Summons be served through concerned SHO.
To be listed on 10.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.938/10 01.02.2011 Present: Counsel for the complainant.
Accused in person.
It is brought to the notice that this matter is not in the Cause List.
Ahlmad shall explain in writing within 5 days.
Ld. Counsel for the complainant submits that now the complainant is not available.
Matter is at the stage of cross-examination of the complainant.
However, for several dates, cross-examination has not been conducted for one or the other reason.
It is made clear that no further opportunity shall be granted.
Matter be adjourned to 09.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.927/10 01.02.2011 Present: Counsel for the complainant.
Accused in person.
It is brought to the notice that this matter is not in the Cause List.
Ahlmad shall explain in writing within 5 days.
Ld. Counsel for the complainant submits that now the complainant is not available.
Matter is at the stage of cross-examination of the complainant.
However, for several dates, cross-examination has not been conducted for one or the other reason.
It is made clear that no further opportunity shall be granted.
Matter be adjourned to 09.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.977/10 01.02.2011 Present: Counsel for the complainant.
Accused in person.
It is brought to the notice that this matter is not in the Cause List.
Ahlmad shall explain in writing within 5 days.
Ld. Counsel for the complainant submits that now the complainant is not available.
Matter is at the stage of cross-examination of the complainant.
However, for several dates, cross-examination has not been conducted for one or the other reason.
It is made clear that no further opportunity shall be granted.
Matter be adjourned to 09.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.976/10 01.02.2011 Present: Counsel for the complainant.
Accused in person.
It is brought to the notice that this matter is not in the Cause List.
Ahlmad shall explain in writing within 5 days.
Ld. Counsel for the complainant submits that now the complainant is not available.
Matter is at the stage of cross-examination of the complainant.
However, for several dates, cross-examination has not been conducted for one or the other reason.
It is made clear that no further opportunity shall be granted.
Matter be adjourned to 09.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3597/10 01.02.2011 Present: AR of the complainant.
Summons received back unserved. Report perused.
Accused be served by way of affixation.
Complainant to take all necessary steps.
To be listed on 29.06.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.971/10 01.02.2011 Present: Counsel for the complainant.
Accused in person.
It is brought to the notice that this matter is not in the Cause List.
Ahlmad shall explain in writing within 5 days.
Ld. Counsel for the complainant submits that now the complainant is not available.
Matter is at the stage of cross-examination of the complainant.
However, for several dates, cross-examination has not been conducted for one or the other reason.
It is made clear that no further opportunity shall be granted.
Matter be adjourned to 09.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.1111/10 01.02.2011 Present: Complainant with counsel.
Accused absent.
Complainant submits that accused is not willing to pay the remaining amount as per settlement.
It appears that accused is not inclined to go by the settlement and deliberately escaping the trial.
Now the matter has to be continued.
Accused to take notice and disclose his defence.
Let a Non bailable warrant be issued against the accused person.
To be listed on 25.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.841/10 01.02.2011 Present: Counsel for the complainant.
Process still not received back. Be awaited.
Dasti process not taken.
Process be issued fresh.
Concerned SHO be called for the next date of hearing.
To be listed on 23.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.818/10 01.02.2011 Present: Counsel for the complainant.
Process still not received back. Be awaited.
Dasti process not taken.
Process be issued fresh.
Concerned SHO be called for the next date of hearing.
To be listed on 23.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.817/10 01.02.2011 Present: Counsel for the complainant.
Process still not received back. Be awaited.
Dasti process not taken.
Process be issued fresh.
Concerned SHO be called for the next date of hearing.
To be listed on 23.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.48/10 01.02.2011 Present: Counsel for the complainant.
Summons still not received back. Be awaited.
Fresh process be issued.
To be listed with connected matters for 23.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.6/10 01.02.2011 Present: Counsel for the complainant.
Matter is at the stage of issuance of summons. However, on the last date, warrant was written. It is corrected accordingly.
Let a fresh summons be issued against the accused person.
Be listed with connected matters on 23.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.637/10 01.02.2011 Present: AR of the complainant.
It appears that steps were not taken to serve the notice in respect of application for condonation of delay.
One opportunity with a cost of Rs.1,000/-.
Notice as directed be issued to the accused.
Complainant to take all necessary steps.
To be listed on 17.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.1089/10 01.02.2011 Present: Complainant with counsel.
Accused in person.
Ld. Counsel for the accused is not well (as submitted by the accused person).
List of witnesses has not been filed.
List of witness to be filed within 10 days.
One opportunity to lead entire defence evidence.
To be listed on 22.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.5102/10 01.02.2011 Present: None.
Process be issued against the accused, if applied for by the complainant.
Complainant may furnish fresh address of the accused person.
Complainant to take all necessary steps.
To be listed on 29.06.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3803/10 01.02.2011 Present: AR of the complainant with counsel.
Process not received back. Be awaited.
However, ld. Counsel submits that accused has been deliberately avoiding the process.
He filed the photocopy of the report in respect of the summons issued to the accused.
I am unable to comprehend the reasons for non-receipt of the report.
Office to justify the cause.
Matter be listed on 14.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2785/10 01.02.2011 Present: AR of the Complainant.
Process not received back. Be awaited.
Speed post is still not delivered.
In the meanwhile, fresh process be issued.
To be listed on 07.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3360/10 01.02.2011 Present: Counsel for the complainant.
There is no report regarding filing of process fees or issuance of process.
It be checked and reported.
Process be issued afresh for 20.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.4072/10 01.02.2011 Present: Counsel for the complainant.
Dasti process was directed as prayed.
No steps taken.
One opportunity.
Previous order be complied with.
List on 25.06.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3533/10 01.02.2011 Present: Counsel for the complainant.
Notice issued to the accused not received back. Be awaited.
Matter is likely to be settled.
Ld. Counsel for the complainant submits that matter be settled within one month.
List on 07.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3828/10 01.02.2011 Present: Counsel for the complainant.
He seeks some more time to trace the fresh address of the accused.
Accused be summoned.
Complainant to furnish fresh address of the accused and to take all necessary steps.
To be listed on 03.06.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 Raja Ram Vs. Birendra Kr. Sinha. File received by way of transfer.
C.C.No. 01.02.2011 Present: None.
Complainant was absent on the last two dates of hearing.
File is received by way of transfer.
One opportunity.
Previous order be complied with.
Complainant be also intimated.
To be listed on 29.06.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.679/10 01.02.2011 Present: Complainant with counsel.
Process still not received back. Be awaited.
However, ld. Counsel submits that dasti summons was served by Process Server, namely, Anand.
Let this Process Served be called.
Matter be listed on 09.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2045/10 01.02.2011 Present: None.
Court notice issued to the complainant not received back. Be awaited.
Fresh court notice be issued to the complainant for 12.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3429/10 01.02.2011 Present: Counsel for the complainant.
Accused No.2 with counsel.
Accused No.3 as applied.
There are chances of settlement.
Be listed on 03.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.4098/10 01.02.2011 Present: AR of the complainant company.
As per statement of AR of the complainant company, the matter stands dismissed as withdrawn.
File be consigned to Record Room.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.4099/10 01.02.2011 Present: None.
Process still not received back. Be awaited.
Fresh process be issued for 12.07.2011.
Complainant be also intimated.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.1663/10 01.02.2011 Present: Counsel for the complainant.
Bailable warrant not received back. Be awaited.
Fresh warrant be issued as directed.
Notice to surety be also issued.
Both the process be given dasti.
To be listed on 16.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File received by way of transfer.
C.C.No.5237/10
01.02.2011
Present: None.
Matter is at the stage of issuance of Process U/s 83 Cr.P.C.
Process Server who executed process U/s 82 Cr.P.C. was also directed to be called.
Both the Processes be issued fresh.
Considering the factum of transfer, one opportunity is being given.
Complainant be also intimated.
To be listed on 02.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.839/10 01.02.2011 Present: Complainant with counsel.
Summons was directed to be issued against the accused person. However, notice was issued against the accused person.
Notice received back. Report perused.
Ahlmad to issue summons. Dasti.
To be listed on 13.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2308/10 01.02.2011 Present: Complainant with counsel.
Accused Ajay Aggarwal with counsel. Accused Ved Prakash is exempted through counsel.
Accused Anil Aggarwal is exempted as applied.
He will be present on the next date of hearing.
Ahlmad to check and report if there is any inquiry pending relating to this file.
All the accused persons to take notice on the next date of hearing.
To be listed on 16.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.1421/10 01.02.2011 Present: Complainant in person.
Ld. Counsel is not available.
There is no report in respect of any settlement.
One opportunity to summon the accused person.
Accused be summoned for 02.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File received by way of transfer.
C.C.No.2557/1001.02.2011 Present: Complainant with counsel.
Accused with counsel.
Accusation explained over to the accused.
Plea and examination recorded separately.
Accused may file his statement (by virtue of Section-313(5) Cr.P.C.) and may file an application for cross-examination of the complainant.
To be listed for defence evidence on 14.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2356/10 01.02.2011 Present: Complainant with proxy counsel.
Proxy counsel for the accused.
Accused is exempted as applied.
Matter is at the stage of final arguments.
Let both the parties to file written arguments.
To be listed for orders on 23.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.1315/10 01.02.2011 Present: Complainant with counsel.
Dasti summons was taken.
Ld. Counsel for the complainant submits that accused is avoiding the process.
Process be issued afresh through all modes.
To be listed on 29.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.828/10 01.02.2011 Present: None for the complainant.
Accused produced from JC.
Legal Aid Counsel Mr. N.K. Saraswat is present to represent the accused person.
Accused is admitted on bail.
Personal bond of Rs.15,000/- furnished and accepted.
Documents to be supplied.
It appears that a notice was issued to the Jail Supdt. However, he has not submitted the report.
One opportunity is being given to submit the report within one month.
Matter be listed on 04.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.5047/10 01.02.2011 Present: Complainant with counsel.
Matter is settled in the Mediation Cell.
To be listed on 08.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.3734/10 01.02.2011 Present: None.
Matter is at the stage of Pre-summoning evidence. However, complainant is not appearing for several dates.
Let a notice be issued to the complainant for 10.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2599/10 01.02.2011 Present: Counsel for the complainant.
NBW received back. Report perused.
Proceeding U/s 82 Cr.P.C. be initiated against the accused person.
Proclamation be published in an approved local newspaper.
A notice to surety be also issued for 21.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.549/10 01.02.2011 Present: Counsel for the complainant.
Accused with counsel.
There is no application for cross-examination of the complainant.
Ld. Counsel for the accused submits that accused may be given an opportunity to disclose his defence.
Accused to disclose his defence and lead entire defence evidence failing which no further opportunity shall be granted.
Matter be adjourned.
Adjournment cost Rs.5,000/- to be deposited by the accused person.
It is made clear that cost shall not hamper the progress of the proceeding.
Be listed on 02.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken as directed by Ld. ASJ Court.
C.C.No.1422/1001.02.2011 Present: Complainant with counsel.
Accused with counsel.
These are three connected matters. A common order has been passed by the Ld. Sessions Court.
As per the direction of the Ld. ASJ Court, accused has filed the Statement of Account and has been cross-examined in respect of the same.
Now the defence evidence closed.
List for arguments on 01.03.2011.
Earlier date i.e. 02.02.2011 stands cancelled.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken as directed by Ld. ASJ Court.
C.C.No.1423/1001.02.2011 Present: Complainant with counsel.
Accused with counsel.
These are three connected matters. A common order has been passed by the Ld. Sessions Court.
As per the direction of the Ld. ASJ Court, accused has filed the Statement of Account and has been cross-examined in respect of the same.
Now the defence evidence closed.
List for arguments on 01.03.2011.
Earlier date i.e. 02.02.2011 stands cancelled.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken as directed by Ld. ASJ Court.
C.C.No.1428/1001.02.2011 Present: Complainant with counsel.
Accused with counsel.
These are three connected matters. A common order has been passed by the Ld. Sessions Court.
As per the direction of the Ld. ASJ Court, accused has filed the Statement of Account and has been cross-examined in respect of the same.
Now the defence evidence closed.
List for arguments on 01.03.2011.
Earlier date i.e. 02.02.2011 stands cancelled.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken on an application moved by the complainant.
C.C.No.4369/1001.02.2011 Present: Complainant with counsel.
Application for issuance of dasti warrant allowed for the reasons mentioned therein.
Let NBW be issued as directed by earlier order. Dasti.
List on date fixed i.e. on 02.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken on an application moved by the accused.
C.C.No.974/1001.02.2011 Present: Counsel for the accused.
Application dismissed as withdrawn.
File listed on date fixed i.e. on 09.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken on an application moved by the accused.
C.C.No.1851/1001.02.2011 Present: Counsel for the accused.
Witnesses be summoned as per the details given in the application.
Diet money is to be paid on the spot.
List on date fixed i.e. on 18.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken on an application moved by the applicant.
C.C.No.1928/1001.02.2011 Present: Applicant with counsel.
He is moved an application to deposit the Pay Order of Rs.65,000/- as per the direction of Ld. ASJ Court.
The Pay Order is in the name of Anil Kumar, Complainant in the present case.
The same be taken on record.
The amount will be subject to disposal of appeal.
File be consigned to Record Room.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken on an application moved by the Complainant.
C.C.No.621/1001.02.2011 Present: Applicant with counsel.
Application for return of original documents has been filed by the complainant.
Complaint was dismissed on 01.10.2010.
Original documents as prayed be returned after due formalities.
Certified copies be placed on record.
File be consigned to Record Room.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken on an application moved by the complainant. C.C.No.1048/1/06 01.02.2011 Present: Counsel for the complainant.
An application has been moved U/s 421 Cr.P.C. for the issuance of warrant for levy of fine.
It appears that both the accused persons, namely, Vikas Kumar and Smt. Asha were convicted on 07.09.2010 and sentenced on 29.09.2010.
Appeal filed has been dismissed vide order dated 13.12.2010.
Both the accused persons were directed to pay a fine of Rs.1,12,500/- each within one month.
Both the accused persons failed to pay the amount.
There is direction in the order of Ld. ASJ to initiate the proceeding U/s 421 Cr.P.C. in case of failure pay the fine.
Now the proceeding U/s 421 Cr.P.C. be initiated against both the accused persons.
Warrant of Attachment for the sum of Rs.1,12,500/- be issued against both the accused persons U/s 421(b) Cr.P.C.
There is a further direction to the effect that accused Vikas Kumar shall suffer an imprisonment of one month in case failure of pay the amount. Accordingly, a Non bailable warrant be issued against the accused Vikas Kumar. A notice to his surety be also issued.
Matter to be listed on 30.03.2011.
Complainant to take take all necessary steps.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is received by way of assignment. It be checked and registered.
C.C.No.5800/1101.02.2011 Present: Director 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 25.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is received by way of assignment. It be checked and registered.
C.C.No.5799/1101.02.2011 Present: Director 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 25.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.1415/10 01.02.2011 Present: None for the complainant.
Convict with counsel Mr. Sikander Arora.
Accused has been heard on the point of sentence.
He submitted that accused has no previous conviction.
He is having four children and his wife is non-working.
I have heard the ld. Counsel and gone through the file.
The conduct of the accused as appearing from the record does not appear to be good.
The cheque in the present complaint case is of Rs.1,30,000/-.
At one point of time, matter was being settled. However, the cheque of Rs.70,000/- given for the remaining payment was dishonoured.
In the circumstances, accused is directed to undergo a simple imprisonment for eight months.
He is further directed to pay a compensation of Rs.70,000/- (payable U/s 357(3) Cr.P.C.) to the complainant within one month.
He is further directed to pay a litigation charges to the tune of Rs.15,000/- (payable U/s 359 Cr.P.C.) to the complainant within one month. At this stage, accused moved an application U/s 389(3) Cr.P.C.
Accused is admitted on bail till 01.03.2011 for the purpose of appeal.
Bail bond and surety bond furnished and accepted.
A copy of this order be given dasti to the accused person.
File be consigned to Record Room.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2541/10 01.02.2011 Present: Counsel for the complainant.
Both the Process Servers are not present despite assurance given by the Civil Nazir.
Let both be summoned.
In the meanwhile, fresh summons be also issued to the accused person through Speed Post.
Complainant to take all necessary steps.
To be listed on 29.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.55/10 01.02.2011 Present: None.
In the morning, AR of the complainant and counsel for the complainant were present and the matter was directed to be awaited.
Now it is 3.25 p.m. However, accused is not present.
Let a Bailable warrant in the sum of Rs.10,000/- be issued against the accused person.
Matter be listed on 29.03.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.4488/10 01.02.2011 Present: AR of the complainant.
Accused No.2 and 3 with counsel.
These are two connected matters.
Accused No.4 is exempted as applied (one application for both the cases).
Matter was listed for orders on application for dismissal of the complaint. However, both the parties submit that they are willing to settle the matter.
They seek time.
Be listed on 02.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.4497/10 01.02.2011 Present: AR of the complainant.
Accused No.2 and 3 with counsel.
These are two connected matters.
Accused No.4 is exempted as applied (one application for both the cases).
Matter was listed for orders on application for dismissal of the complaint. However, both the parties submit that they are willing to settle the matter.
They seek time.
Be listed on 02.04.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken up on an application U/s 320 Cr.P.C. moved by the complainant.
C.C.No.2239/1001.02.2011 Present: Complainant in person.
The matter is settled.
Separate statement of 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-1(Central)/Delhi/01.02.11 C.C.No.1427/10 01.02.2011 Present: Both the parties.
Accused has filed written arguments.
List for orders on 07.02.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 File is taken up on an application moved by the accused.
C.C.No.3048/10
01.02.2011
Present: None.
Accused has moved an application U/s 145(2) NI Act.
He may cross-examine the complainant.
Complainant be summoned for the next date of hearing.
Accused to take all necessary steps.
Accused persons have filed their statements which are sufficient for their examination by virtue of Section-313(5) Cr.P.C.
Let the matter be listed on date fixed i.e. on 06.05.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2018/10 01.02.2011 Present: None.
It appears that on the last date one Advocate had put his appearance on behalf of the complainant and sought an adjournment on the ground that ld. Counsel for the complainant is not available.
However, no one is present today.
Let a notice be issued to the complainant for 06.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2019/10 01.02.2011 Present: None.
It appears that on the last date one Advocate had put his appearance on behalf of the complainant and sought an adjournment on the ground that ld. Counsel for the complainant is not available.
However, no one is present today.
Let a notice be issued to the complainant for 06.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2020/10 01.02.2011 Present: None.
It appears that on the last date one Advocate had put his appearance on behalf of the complainant and sought an adjournment on the ground that ld. Counsel for the complainant is not available.
However, no one is present today.
Let a notice be issued to the complainant for 06.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11 C.C.No.2026/10 01.02.2011 Present: None.
It appears that on the last date one Advocate had put his appearance on behalf of the complainant and sought an adjournment on the ground that ld. Counsel for the complainant is not available.
However, no one is present today.
Let a notice be issued to the complainant for 06.07.2011.
(RAKESH KUMAR SINGH) MM-1(Central)/Delhi/01.02.11