GOOD LUCK TRADERS Vs. YASH ASSOCIATES

JUDGEMENT

(1.) BY these petitions filed under Section 482 of Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') , the petitioner has assailed orders dated 12.09.2014 and 18.09.2014 passed by learned ACMM, Karkardooma Courts, Delhi whereby the complaint(s) have been returned to the petitioner/ complainant for filing the same in the Court(s) having territorial jurisdiction .

(2.) SINCE all the petitions involve an identical question of law, therefore, all the petitions are being disposed of by this common order.

(3.) IN order to have better understanding of facts of the cases, it would be appropriate to refer to facts of one case. The facts are being extracted from Crl. M.C. No. 4589/2014. The complainant is a private Ltd. company incorporated under the Indian Companies Act, 1956. The respondent No. 1 herein (accused No. 1 in the original complaint) through respondent No. 2 approached the petitioner for supply of steel scraps and sponge iron in north -east region of India and assured repayment of the amount and good profit. The petitioner company transferred an amount of Rs. 3.5 crores through RTGS in the account of the accused. The petitioner company supplied goods to various companies as per instructions of respondents and in discharge of their liability, respondents issued cheque numbers 487120, 487121 & 487122 all dated 01.01.2014 for Rs. 2,00,000/ - (Rupees Two crore) each drawn on Indian Bank, Guwahati " 781028. On presentation, the said cheques were dishonoured with the remarks 'payment stopped by drawer'. Despite statutory notice dated 22.01.2014, the respondents failed to make the payment of the said cheques.