RAVI KUMAR D Vs. STATE OF DELHI

JUDGEMENT

(1.) RAVI Kumar D.,the Petitioner in above referred petitions under Section 482 Code of Criminal Procedure in his respective petitions has sought quashing of the complaints filed against him under Section 138 of the Negotiable Instruments Act (for short 'Nl Act')by Respondent No. 2 M/s Iron Cementics (India) Pvt. Ltd for dishonor of three cheques for Rs. 25 lakhs each purportedly issued by him.

(2.) BRIEFLY stated, facts relevant for disposal of these petitions are that the Petitioner is alleged to be the Managing Director of M/s. Mother India Logistics & Minerals Pvt. Ltd. dealing in the business of supply of machinery and spare parts.

(3.) SINCE the cheque of Rs. 70 lakhs was not honored, Respondent No. 2 also presented above three cheques of Rs. 25 lakhs each for encashment. Those cheques were dishonored by the drawee bank with the remarks "Account Closed". Respondent No. 2, therefore, served the Petitioner as well as his company with notices of demand under Section 138 NI Act in respect of above three cheques, but the Petitioner and his company failed to make payment. This resulted in the Respondent No. 2 filing three separate complaints on the basis of above said three dishonored cheques of Rs. 25 lakhs each being complaint case No. 1594/2009, 3633/2007 and 3622/2007. Learned Metropolitan Magistrate, on consideration of the complaint and the affidavit evidence of the complainant, summoned the Petitioner for undergoing trial in the aforesaid three complaints. Feeling aggrieved, the Petitioner has filed the above referred three revision petitions.