SANJAY THAKRAL Vs. RAJESHWAR GARG

JUDGEMENT

(1.) THE petitioner seeks quashing of complaint U/s 138 N.I. Act and summoning order dated 1st June, 2007.

(2.) A complaint U/s 138 N.I. Act was filed against M/s Fad Age India and its partners Pankaj Babel and Manish Babel and the petitioner, namely, Sanjay Thukral by the complainant. The allegations as stated in the complaint are that a cheque of Rs.1,42,619/- was given by the company through its partners and the petitioner which on presentation got dishonoured due to insufficiency of funds. The allegations against the petitioner are that he was the Manager and Incharge and responsible to the conduct and affairs of the company along with the partners. It is alleged that he along with partners of the company who are arrayed as accused Nos. 2 & 3 came to the office of the complainant and handed over the aforesaid cheque.