VINOD KENI Vs. TECHNOLOGY DEVELOPMENT ROARD

JUDGEMENT

(1.) The present petitions have been filed by the petitioners under Sec. 482 Cr.P.C. for quashing of the Complaint Case No. 4629/2022 registered under Sec. 138 of the Negotiable Instruments Act, 1881 and setting aside of the summoning order dtd. 19/7/2022 passed by M.M. (N.I. ACT), Digital Court No. 8, South District, Saket Courts, in Complaint Case No. 4629/2022; and for quashing of the Complaint Case No. 527/2022 registered under Sec. 138 of the Negotiable Instruments Act, 1881 and setting aside summoning order dtd. 28/4/2022 passed by Ld. M.M. (N.I. ACT), Digital Court No. 5, South District, Saket Courts, in Complaint Case No. 527/2022; and the proceedings emanating therefrom.

(2.) The Complainant Board/ Respondent herein, had instituted a Complaint Case No. 4629/2022 under Sec. 138 of the Negotiable Instruments Act, 1881 against the petitioners in respect of non-payment against one dishonored cheque for the amount of Rs.1,38,67,507.00 and Complaint Case No. 527/2022 under Sec. 138 of the Negotiable Instruments Act, 1881 against the petitioners in respect of non-payment against one dishonored cheque for the amount of Rs.1,41,10,643.00 issued by the petitioners in favour of the respondent.

(3.) The Metropolitan Magistrate vide order dtd. 19/7/2022 in Complaint Case No. 4629/2022 and vide order dtd. 28/4/2022 in Complaint Case No. 527/2022 issued summons requiring the petitioners to attend the Court.