SUNIL TYAGI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.C. 5328/2013

(2.) The petitioner is a Director of M/s Core Builders Pvt. Ltd., who issued a cheque bearing No.002310 dated 06 th July, 2010 for Rs.20,00,000/- to respondent No.2. The aforesaid cheque was dishonoured upon presentation due to insufficiency of funds whereupon respondent No.2 instituted a complaint under Section 138 Negotiable Instruments Act against M/s Core Builders Pvt. Ltd. as well as against the petitioner.

(3.) The learned Metropolitan Magistrate issued summons to the petitioner at the addresses given in the complaint namely 1007, New Delhi House, 27, Barakhamba Road, New Delhi 110001 and Prabhat Nagar, Meerut City, Meerut, U.P. The summons issued to the Barakhamba Road address returned unserved with the remarks that there was no firm with the name of M/s Core Builders Pvt. Ltd. at the given address whereas the summons issued to Meerut address returned unserved with the remarks that the address was incomplete as no house number has been given in the complaint.