SAROJ PANDEY Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Leave Granted.

(2.) The appellant is aggrieved by the High Court of Delhi's refusal to exercise its inherent powers under Sec. 482, Code of Criminal Procedure, 1973, in terms of order dtd. 7/8/2025 passed and Criminal MC No.8110/2023 and Criminal M.A. No.30210/2023 to quash the summoning order issued by the Metropolitan Magistrate, in connection with complaint CC NI Act 12597/2021 under Ss. 138 and 142 of the Negotiable Instruments Act, 1881 [1], as confirmed as a consequence of the dismissal of CR No. 115/2023 by the Additional Sessions Judge, Dwarka Courts.

(3.) The facts of the matter are that the appellant is one of the Directors of the accused Company namely Projtech Engineering Private Limited. The accused Company issued cheques, three in number, all dated 20th April 2021worth 15 lacs, 20 lacs and 15 lacs each, as payment for supply of iron and steel. Despite confirmation from the accused Company of availability of funds at the time of deposit of cheques, the same were returned unpaid. The reason therefor was: