DASHA GLOBAL VENTURES, BANGALORE Vs. MURTHY

JUDGEMENT

(1.) The petitioners in all these cases is M/s. Dasha Global Ventures and others, who are partners of the said firm have called in question proceedings in C.C.No.1541/2021 and other cases which arise out of the proceedings initiated by the respondent for offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the said Act' for short).

(2.) Heard Sri. Jayanth Poojary, learned counsel appearing for the petitioners and have perused the material on record.

(3.) Facts in brief are as follows: The petitioners and respondent No.2 entered into a transaction with regard to certain joint family development of the property owned by the respondent. In furtherance of which, petitioner Nos.2 and 3, who are partners in the firm - Dasha Global Ventures issue certain cheques in favour of the respondent, all of which were dishonoured on account of the instruction given by petitioner No.1 as 'Account block'.