SANJIV SINGHAL Vs. ECE INDUSTRIES LTD.

JUDGEMENT

(1.) THESE are four petitions under Section 482 Cr.P.C. seeking quashing of order dated 29.09.2012 passed by learned Metropolitan Magistrate, NI Act, New Delhi whereby the petitioners have been summoned for the offence punishable under Sections 138/141 of the Negotiable Instruments Act (hereinafter referred to as 'NI Act') in CC No. 422/1/12 titled as 'M/s. ECE Industries Ltd. vs. M/s. GEI Industrial Systems Ltd. & Ors.'.

(2.) SHORN off unnecessary details, the facts of the case are that the respondent filed a complaint under Sections 138/141 of the NI Act regarding dishonour of cheque bearing Nos. 001539 dated 12.08.2012 for a sum of Rs.50,00,000/ -, and No. 001541 dated 12.08.2012 for a sum of Rs.84,822/ - drawn on Kotak Mahindra Bank Ltd. On presentation, cheque No. 001539 and 001541 were dishonoured with the remarks 'funds insufficient'. Despite service of statutory notice dated 30.08.2012, the accused persons failed to make payment of the amount of cheques.

(3.) SINCE all the four petitions are arising out of the common order dated 29.09.2012 passed by learned trial Court in CC No. 422/1/12, therefore, all the petitions are disposed of by this common order.