PAWAN SINGHAL Vs. GAURI SHANKAR DEORA

JUDGEMENT

(1.) Since the facts of ail the petitions are similar, therefore I have decided to dispose of all the petitions by a common judgment.

(2.) The brief facts of the case are that petitioner filed a complaint against the respondent / accused for the offences punishable under Section 460/420 Indian Penal Code, 1860 and Section 138 NI Act, 1881 (herein after referred to as "the Act") on the allegations that the petitioner / complainant was dealing in Computer components and is the sole proprietor of M/s Sinco Technosys and have a show room at Nehru Place.

(3.) The respondent / accused was the tenant of the complainant and was in the same trade. He was in need of money and the petitioner / complainant advanced friendly loan to him. After some time, respondent / accused also asked the complainant for the same favour to his friend namely Ravinder on his personal guarantee and took money on his name.