REGENT COMPUTRONICS PVT. LTD.

Ikf Technologies Ltd Appellant

V/S

Sasi Bhusan Raju Respondents

Referred Judgements :-

M/S. BALAJI SEA FOODS EXPORTS (INDIA) LTD. VS. MAC INDUSTRIES LTD [REFERRED TO]
STATE OF MADHYA PRADESH V. AWADH KISHORE GUPTA AND ORS [REFERRED TO]
EXPORTS INDIA AND ANR. VS. STATE AND ANR [REFERRED TO]
M.S.NARAYANA MENON @ MANI VS. STATE OF KERALA AND ANR [REFERRED TO]
SIGNAPS AND ANR. VS. BUMPY UDYOG [REFERRED TO]
R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
K N BEENA VS. MUNIYAPPAN [REFERRED TO]
MMTC LIMITED VS. MEDCHI CHEMICALS AND PHARMA PRIVATE LIMITED [REFERRED TO]
ZANDU PHARMACEUTICAL WORKS LTD VS. SHARAFUL HAQUE [REFERRED TO]
SURYALAKSHMI COTTON MILLS LTD VS. RAJVIR INDUSTRIES LTD [REFERRED TO]
KRISHNA JANARDHAN BHAT VS. DATTATRAYA G HEGDE [REFERRED TO]
Pankaj Narang VS. State [REFERRED TO]
RAJESH AGARWAL VS. STATE [REFERRED TO]
JYOTI BUILD TECH PVT LTD VS. MIDEAST PIPELINE PRODUCTS [REFERRED TO]

JUDGEMENT

(1.) BY this petition under Section 482 Cr.P.C., the petitioners seek quashing of summoning order dated 20.05.2006 passed by learned M.M. in Complaint Case No.2819/1/06 filed under Section 138 of N.I. Act by the respondent (complainant), who himself was Director in M/s IKF Technologies Ltd./petitioner No.1 company herein.

(2.) THE question required to be dealt with in this petition is whether the cheque in question was issued in discharge of existing debt or liability so as to attract criminal action under Section 138 of NI Act.

(3.) AS per Clause (vii) of the MOU the respondent was to receive :

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IKF TECHNOLOGIES LTD Vs. SASI BHUSAN RAJU

Referred Judgements :-

JUDGEMENT

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