LAWS(KAR)-2023-8-575

SUNITA Vs. ISHWAR

Decided On August 03, 2023
SUNITA Appellant
V/S
ISHWAR Respondents

JUDGEMENT

(1.) The petitioners are before this Court calling in question proceedings in C.C. No.1603/2022 registered for the offences punishable under Sec. 138 of the N.I. Act.

(2.) The petitioners are accused Nos.3 and 4. The respondent is the complainant. The respondent and the Company / accused No.1 had certain transaction. In furtherance of the said transaction, the representatives of the Company have issue certain cheques in favour of the complainant. Those having been dishonored leads the complainant to the concerned Court invoking Sec. 200 of the Cr.P.C. The Court takes cognizance of the offences and registers C.C. No.1603/2022. The registration of the crime against the petitioners, is what drives them to this Court in the subject petition.

(3.) Heard the learned counsel Sri.Chetan Munnoli appearing for the petitioner.