TALENT TELE TIMES LTD Vs. YADU INDIA LTD

JUDGEMENT

(1.) These are three petitions filed by the petitioners under Section 482 Cr.P.C. read with Article 227 of the Constitution of India for quashing of a complaint under Section 138 of the NI Act as well as the order of summoning dated 01.5.2003. I have heard the learned counsel for the petitioners and gone through the record.

(2.) Briefly stated the facts of the case are that a complaint under Section 138 read with Section 141/ 142 of the of the Negotiable Instruments Act, 1881 was filed by one M/s Yadu Resorts(I) Ltd. against M/s Talent Tele Times Ltd. and its Director authorized: signatory Mr. S.L. Maloo.

(3.) The allegations made therein were that in pursuance to some property transactions, the petitioner No. 2, the authorized signatory of the petitioner No. 1 had issued cheque dated 28.2.2003 for a sum of Rs. 1,00,00,000/- in Crl.M.C. No. 2435/04, cheque dated 11.1.2003 for a sum of Rs. 50,00.000/- in Crl.M.C. No. 2436/04 and cheque dated 28.8.2003 for a sum of Rs. 1,00,00,000/- in Crl. M.C. 2222/07, drawn on Development Credit Bank Ltd., Connaught Place, New Delhi which were dishonoured with the remarks 'Payment Stopped by Drawer'. Statutory notice was purported to have been issued to the petitioners by the respondent/complainant and as the amount was not paid, the complainant filed three separate complaints against the present petitioners on 10.3.2003.