RAGHU LAKSHMINARAYANAN Vs. M/S. FINE TUBES

JUDGEMENT

(1.) LEAVE granted.

(2.) APPELLANT before us was arrayed as accused No. 3 in the Complaint Petition filed by the first Respondent herein, before the Chief Metropolitan Magistrate, Delhi which was registered as a Complaint Case No. 379/1/2003. The said complaint petition was filed for trying the accused persons named therein for commission of an offence Under Section 138 of the Negotiable Instruments Act alleging that a cheque dated 15.8.2002 was issued by the accused Nos. 2 to 6 for a sum of Rs. 2 lacs drawn at Canara Bank which on presentation was dishonoured and the accused despite notice, did not pay the said amount.

(3.) IT was sought to be represented through Director(s)/Chairman/ Managing Director, Proprietor(s), Incharge(s). Appellant herein was also described in similar capacity viz. "in charge, manager, director of the accused No. 1". So were the other Respondents.