HARDEEP SINGH NAGRA Vs. STATE

JUDGEMENT

(1.) Vide these applications, the applicant is seeking recall of the order dated 21st January, 2010 whereby the criminal complaints filed by it, to the extent they pertained to the petitioner Hardeep Singh Nagra, were dismissed.

(2.) When the petitions filed by Hardeep Singh Nagra were taken up for consideration on 21st January, 2010, no one appeared for the complainant/applicant. This Court while allowing the petitions, inter alia, observed as under:-

(3.) It is alleged in the applications under consideration that though the complainant did not make any averment in the complaint to the effect that petitioner was incharge of business and responsible for conduct of the day to day affairs of the company at the time of commission of offence, an application for amendment was filed by it in which it was specifically stated that he was one of the directors of the company, who was also incharge of day to day affairs of the company at the time when the cheques were handed over to the complainant, were presented for payment and were dishonoured and the learned Metropolitan Magistrate had taken cognizance only thereafter.