1. With the consent of learned counsel for the parties, both these petitions are being heard together and by this common order, they are being disposed
of.
2. In the above-captioned two petitions, challenge is to impugned order of 17th November, 2017, which records petitioner's liability to pay the admitted
amount of `14.70 lacs in each of the two complaints under Section 138 of the Negotiable Instruments Act, 1881 filed by respondents against petitioner,
who is the signatory of the cheques in question.
3. There is no challenge to order of 11th July, 2017 vide which petitioner's application to substantiate his statement of 18th December, 2014 has been
dismissed. However, respondents' counsel has handed over copy of order of 11th July, 2017 and its perusal reveals that petitioner's version of his co-
accused/Vivek Sinha undertaking to pay the amount in question, has been negated by the trial court by observing that there is no provision in law for
substantiating or explaining the statement given in the court, by adopting a different interpretation. Respondents' counsel has drawn attention of this
Court to an extract of the order of 12th January, 2017, reproduced by petitioner in paragraph No.7 of the petition, to point out that petitioner is trying to
take advantage of the fact that his co-accused/Vivek Sinha has absconded to USA.
4. Upon hearing and on perusal of impugned order as well as order of 11th July, 2017, I find that this matter was sent to mediation and as per trial
court's order of 25th March, 2015, mediation was not successful. According to petitioner, he had admitted to pay the amount of `14.70 lacs, but relying
upon an undertaking given by co-accused/Vivek Sinha, who had to remit various amounts to petitioner and other parties.
5. During the course of hearing, attention of this Court was drawn to various emails of co-accused/Vivek Sinha and the latest one is of 10th February,
2015, which does indicate that petitioner's co-accused/Vivek Sinha had undertaken to pay varying amount not only to petitioner, but to other persons,
including the complainant. Supreme Court in Indian Bank Association and Others v. Union of India and Others, (2014) 5 SCC 59 0has reiterated that
there has to be speedy disposal of cases under Section 138 of the Negotiable Instruments Act, 1881 and the directions issued by various High Courts
have been endorsed. By adopting a pragmatic and realistic approach, while exercising extraordinary jurisdiction under Section 482 of Cr.P.C., the
impugned order as well as order of 11th July, 2017 is set aside, in order to give an opportunity to petitioner to put his version before the trial court as
the same is required to be tested, if respondents deem it appropriate to do so. This Court is conscious of the fact that due to the statement given by
petitioner, trial of this case under Section 138 of the Negotiable Instruments Act, 1881 has not progressed, but the procedure, as established by law,
has to be followed.
6. In view of aforesaid, both these petitions and the applications are disposed of with direction to trial court to expedite the trial of this case in light of
the directions issued by this Court in Rajesh Agarwal v. State, ILR (2010) 6 Del 610 and to make all endeavour to conclude the trial of this case within
a period of six months or so.
7. With aforesaid direction, these petitions and the applications are accordingly disposed of.
