HIMANSHU CHOPRA Vs. STATE

JUDGEMENT

(1.) These petitions have been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'Cr.P.C.'), challenging the summoning orders dtd. 7/3/2019 and 23/8/2019, passed in CC No. 391/2019; CC No. 1041/2019; CC No. 2055/2019; CC No. 391/2019; CC No. 695/2019; CC No. 2055/2019; CC No. 695/2019; CC No. 1041/2019, all titled Parshant Gupta v. M/s AM Vinyl and Ors. (hereinafter collectively referred to as the 'Impugned Orders') by the learned Additional Chief Metropolitan Magistrate, Shahadara District, Karkardooma Courts, Delhi (hereinafter referred to as the 'Trial Court').

(2.) As the submissions of the parties are common in all these petitions, they were taken up for hearing together and are being disposed of by this common judgment.

(3.) The limited challenge of the petitioners to the Impugned Orders is that the learned Trial Court has failed to appreciate that the petitioners had resigned from the accused Company, that is, M/s AM Vinyl Pvt. Ltd., on 25/3/2018, while the cheques that had been issued by the Company to the respondent no.2, that is, the complainant, were handed over to the respondent no.2 and returned unpaid much later and after the resignation of the petitioners.