CHARANJEET SINGH SAINI Vs. ISPAT INDIA

JUDGEMENT

(1.) All these petitions are being heard and decided together, as the common questions of law is raised.

(2.) Different complaints were filed by the respondents under Sec. 138 of Negotiable Instrument Act as the cheques issued by the petitioners on behalf of M/s. Saini Industries Limited were dishonoured for want of fund in the account. Thereafter, the statutory notice having been served, the repayment of the amount was not made, consequently different complaints under Sec. 138 of Negotiable Instruments Act were filed.

(3.) The facts show that initially after filing of the complaint, objections were raised by the petitioners by filing interlocutory applications about maintainability of the petition. The same having been dismissed, revision was preferred and the Sessions Judge dismissed the revision by holding that the Directors cannot be absolved of their criminal liability, despite the fact the company has not been arrayed as an accused. Having aggrieved by the said order, the present petitions.