TIMES BUSINESS SOLUTION LIMITED Vs. DEBAYAN BAGCHI

JUDGEMENT

(1.) All the above-mentioned petitions are disposed of together, by this order, as the same are in similar facts as also the question of law which needs to be answered, is same.

(2.) Petitioner filed complaints under Section 138 of the Negotiable Instruments Act, 1881 (for short hereinafter referred to as the Act) against the respondents upon the return of cheque unpaid, on presentation. Learned Metropolitan Magistrate ordered for return of complaint of the petitioner, for its presentation to the court of competent territorial jurisdiction. As per the learned Metropolitan Magistrate, courts at Delhi had no jurisdiction to entertain and try the complaint, as no part of offence had been committed at Delhi.

(3.) Aggrieved by the orders passed by the learned Metropolitan Magistrate, petitioner has preferred above- mentioned petitions under Section 482 of Code of Criminal Procedure (Cr.P.C.).