P.K. BALACHANDRAN Vs. M/S. CHANDAN EXPORTS

JUDGEMENT

(1.) HEARD . Respondent though served has neither appeared in person nor has engaged any counsel on his behalf even today also. Though the matter is listed for admission, in view of the order dated 17.9.2010 passed by this Court in Criminal Petition No. 913 of 2009 and connected matters, since the facts and the question involved are one and the same in both the petitions, it is taken up for final disposal.

(2.) THE respondent herein filed private complaint u/s. 200 Cr.P.C. against the Managing Director, Directors and Officials of Pioneer Feeds and Poultry Product Pvt. Ltd. including this petitioner as one of the directors on the allegation that the accused/firm had issued cheques in favour of him towards repayment of the amount due to them and the said cheques on presentation had been dishonoured for want of sufficient funds and therefore the petitioner and others of the accused -company have committed the offence under Section 138 of N.I. Act.