Kanwaljit Singh Ahluwalia, J. - (1.) PRIMARY grievance in both the aforesaid Petitions was issuance of warrants of arrest, though it has also been prayed that the summoning order, whereby the petitioners have been summoned to face trial be set aside.
(2.) JUDICIAL Magistrate 1st Class on 22.4.1997, as is reflected in his order, examined one PW, perused the complaint and the accompanying documents and came to the conclusion that prima facie case under Section 138 of the Negotiable Instruments Act was made out and summoned the accused -petitioners to stand trial. On 6.2.1998 an application was moved seeking exemption of personal appearance on the ground of illness. The Court had observed that the execution of warrant could not be stayed until the accused cause appearance. On 3.4.1998, warrants of arrest were issued.
(3.) THE present revision petitions were admitted on 19.5.1998, staying operation of the impugned order.;