ROSEMARY RATNAM Vs. ANAM HUSSAIN

JUDGEMENT

(1.) Since both the petitions arise out of the same impugned proceedings, they are taken up together and disposed of by a common order.

(2.) Private complaint under Sec. 200 of Cr.P.C. was filed by the respondent for the offence punishable under Sec. 138 of the Negotiable Instruments Act, alleging that, a cheque which was issued by M/s Mehna Plantations Pvt. Ltd., in favour of the complainant when presented for realization was dishonored for want of funds.

(3.) The learned Magistrate after recording the sworn statement of the complainant took cognizance of the aforesaid offence and issued summons to the petitioners. Such being the case, the complainant filed a memo on 17/12/2015, for arraigning the petitioners as accused in the said complaint. Taking exception of the same, these petitions are filed.