SAROJ JAIN Vs. MAHAVEER MEDICARE KAMALA KESHAVA

JUDGEMENT

(1.) IN all the Criminal Petitions, the petitioners' counsel present and submitted the arguments. The respondent served and un -represented.

(2.) IT is seen from the records that in all the above said three cases, M/s. Mahaveer Medicare, the respondent herein has filed Private Complaints u/s. 200 of Cr. P.C. read with Section 142 of the Negotiable Instruments Act, making allegations that the first accused is a private limited company and the petitioners are the Directors of the first accused Company. It is contended that during the course of business transaction between first accused Company and the complainant, some cheques have been issued on behalf of the company signed by A2 and those cheques, on presentation to the Bank by the complainant came to be dishonoured and after issuance of notice and after complying the requirements u/s. 138 of the Negotiable Instruments Act, he has filed Private Complaints before the Trial Court.

(3.) IN this regard, I would like to refer Section 141 of the Negotiable Instruments Act, which reads thus -