PAWAN SINGHAL Vs. GAURI SHANKAR DEORA

JUDGEMENT

(1.) SINCE the facts of all 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 Sections 460/420, Indian Penal Code, 1860 and Section 138, NI Act, 1881 (hereinafter 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 showroom at Nehru Place.

(3.) IN , order to discharge his liability and his friend, respondent/accused had issued fourteen cheques in total. The details of the four cheques are as under: <FRM>JUDGEMENT_5326_ILRDLH22_2012.htm</FRM>