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Judgment
Sanjay Kumar Dwivedi, J
This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.
Learned counsel appearing for the petitioner submits that a cheque was kept with the complainant as security deposit and the present complaint has been filed pre-mature without complying the statutory period prescribed under Sections 138 and 142 of the Negotiable Instrument Act.
Let notice be issued upon the O.P. No. 2 under registered cover with A/D as well as by ordinary process, for which, requisites etc. must be filed within two weeks.
There shall be stay of further proceedings in connection with Complaint Case No. 1489 of 2021, pending in the Court of learned Judicial Magistrate, 1st Class, Jamshedpur, till the next date of listing.
Post this matter on 09.06.2022.