IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 474  OF 2009 (Arising out of SLP (Crl.) No.1049 of 2008)

A.S.Bindra                     ….Appellant  

VERSUS

State of Uttarakhand & Anr.           ...Respondents

O R D E R

1. Leave granted.  

2. Heard learned counsel for the parties.

3. This appeal  by way of a special  leave petition under

Article 136 of the Constitution of India has been filed

against  the  impugned  judgment  dated  24th of  May,

2007  passed  by  the  High  Court  of  Uttarakhand  at

Nainital in Criminal Misc. Application No.835 of 2006

by which the High Court had dismissed the petition

filed  by  the  appellant  under  Section  482  of  the

Criminal  Procedure  Code  for  quashing  of  Criminal

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Complaint  No.192  of  1996  relating  to  offence

punishable  under  Section  138  of  the  Negotiable

Instruments  Act,  1881  pending  before  the  Chief

Judicial Magistrate, Dehradun.

4. During  the  pendency  of  this  appeal,  an  additional

affidavit  has been filed on behalf  of  the appellant in

which  he  has  categorically  stated  that  during  the

pendency  of  this  appeal,  the  learned  Chief  Judicial

Magistrate,  Dehradun  by  his  order  dated  2nd of

December,  2008  had  dismissed  the  Criminal

Complaint  No.192  of  1996  filed  by  the  private

respondent.  The  order  dated  2nd of  December,  2008

passed  by  the  learned  Chief  Judicial  Magistrate,

Dehradun  has  already  been  annexed  with  the

additional affidavit. Since the appeal arises out of an

order rejecting the prayer of the appellant for quashing

of the Complaint No.196 of 1996 under Section 482 of

the Criminal Procedure Code and in view of the fact as

stated  herein  above  that  the  Criminal  Complaint

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No.192/1996 was dismissed on 2nd of December, 2008

by the learned Chief  Judicial  Magistrate,  Dehradun,

we  are  of  the  view  that  this  appeal  has  become

infructuous  and  accordingly  is  disposed  of  as

infructuous. There will be no order as to costs.  

………………………J. [Tarun Chatterjee]

New Delhi;           ………………… ……J.

March 02, 2009.           [H.L.Dattu]      

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