RANJIT TIWARI Vs. NARENDER NAYYAR

JUDGEMENT

(1.) The instant petition is being filed while challenging the order dated 21.09.2011 passed by learned Metropolitan Magistrate which reads as under:-

(2.) Ld. Counsel for the petitioner has submitted as alleged in the complaint that by virtue of partial discharge of legal and enforceable liability, the accused had issued and delivered cheques bearing No.522451 and 522428, both drawn on State Bank of Patiala, Parliament Street, New Delhi, in the name of the respondent/complainant. The said cheques, when presented by the complainant, were returned vide memo dated 12.11.2007. The information qua the same was communicated to the accused person on 13.12.2007 through a legal notice.

(3.) He further submitted that thereafter, the respondent filed a complaint before the Metropolitan Magistrate, Tis Hazari, Delhi, who without looking into the contents of the complaint, issued summons to M/s Mirik Health Food Pvt. Ltd.