SUSHIL KUMAR Vs. IBM INDIA PVT LTD

JUDGEMENT

(1.) All the above noted petitions are being disposed of together as the facts involved there in are similar inasmuch, the question of law raised is also same.

(2.) Petitions under Section 482 of the Code of Criminal Procedure, 1973 have been filed by the petitioner praying therein that the complaints filed by respondent No. 1 under Section 138 of the Negotiable Instruments Act, 1881 (for short hereinafter referred to as "the Act") be quashed.

(3.) In the compliant, petitioner has been arrayed as accused No. 4 being Chief Operating Officer of respondent No. 2, besides the Managing Director and Chief Financial Officer who have been arrayed as accused Nos. 2 and 3. In paras 2 and 8 of the complaint it has been averred as under: