ADHIRAJ SINGH Vs. YOGRAJ SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Assailing the Common Judgment of the High Court of Himachal Pradesh, dtd. 28/11/2023 rejecting the Petitions[Cr.MMO No.341 of 2020 a/w Cr. MMO No.777 of 2019] under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of the Complaint under Sec. 138 of the Negotiable Instruments Act, the present Appeals have been filed.

(3.) The facts of the case in brief are that three Post-dated Cheques, dtd. 17/7/2019, 17/9/2019 and 23/9/2019 were issued by the Respondent No.2 - Company on 12/7/2019. The Appellant was the Director of Respondent No.2 - Company from 28/9/2016 to 21/6/2019. He had submitted Resignation Letter, dtd. 21/6/2019 with the Registrar of Companies on Statutory Form DIR-11 on 26/6/2019. Respondent No.2 - Company had also submitted Statutory Form DIR-12 with the Registrar of Company acknowledging resignation of the Petitioner w.e.f. 21/6/2019.