MEENA V.GOMBER - (1.) THE petitioner (complainant) has filed this petition under section 482 Cr.P.C. praying for directions to the court below to dispose of his application filed for initiating proceedings under section 82 Cr.P.C. against the non -petitioner (accused).
(2.) Petitioner's submission is that he had filed criminal case u/s 138, Negotiable instrument Act sometime in 2003. However, the non -petitioner (accused) has not been able to be served for last 8 years.
(3.) TIME and again, the court has been issuing bailable warrants and as per report Annexure 1, the warrant issued by the court in August, 2007 has been received unserved with the report that the non -petitioner (accused) was living in a rented accommodation and that he has already vacated the accommodation and whereabouts of him are not known.;