REGENT COMPUTRONICS PVT. LTD.

Susela Padmavathy Amma Appellant

V/S

Bharti Airtel Limited Respondents

Referred Judgements :-

GIRDHARI LAL GUPTA VS. D H MEHTA [REFERRED TO]
STATE OF KARNATAKA VS. PRATAP CHAND [REFERRED TO]
STATE OF HARYANA VS. BRIJ LAL MITTAL [REFERRED TO]
KRISHI UTPADAN MANDI SAMITI VS. PILIBHIT PANTNAGAR BEEJ LIMITED [REFERRED TO]
S M S PHARMACEUTICALS LTD VS. NEETA BHALLA [REFERRED TO]
SABITHA RAMAMURTHY VS. R B S CHANNABASAVARADHYA [REFERRED TO]
N K WAHI VS. SHEKHAR SINGH [REFERRED TO]
K K AHUJA VS. V K VORA [REFERRED TO]
NATIONAL SMALL INDUSTRIES CORP LTD VS. HARMEET SINGH PAINTAL [REFERRED TO]
STATE OF NCT OF DELHI VS. RAJIV KHURANA [REFERRED TO]
LAXMI DYECHEM VS. STATE OF GUJARAT [REFERRED TO]
POOJA RAVINDER DEVIDASANI VS. STATE OF MAHARASHTRA [REFERRED TO]
ASHOKE MAL BAFNA VS. M/S. UPPER INDIA STEEL MFG. & ENGG.C.LTD. [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals challenge the common judgment and order dtd. 26/4/2022 passed by the High Court of Judicature at Madras (hereinafter referred to as "High Court"), in Crl. O.P. Nos. 3470 & 5767 of 2019 and Crl. M.P. Nos. 2224, 2225 and 3255 of 2019, whereby the High Court rejected the prayer for quashing of C.C. Nos. 3151 & 3150 of 2017, on the file of learned XVIII Metropolitan Magistrate, Saidapet, Chennai (now transferred to the learned Metropolitan Magistrate, Fast Track Court-III, Saidapet, Chennai), in connection with the offence punishable under Sec. 138 read with Sec. 142 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the N.I. Act").

(3.) The facts, in brief, giving rise to the present appeals are as follows:

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SUSELA PADMAVATHY AMMA Vs. BHARTI AIRTEL LIMITED

Referred Judgements :-

JUDGEMENT

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