SANAT KUMAR Vs. SANJAY SHARMA

JUDGEMENT

(1.) The Petitioner has approached this Court challenging the summoning Order dtd. 6/6/2018 issuing summons to the Petitioner in Complaint Case bearing Ct. Case No. 2098/2018.

(2.) The facts as stated in the complaint are that the accused in the complaint, i.e., Rajiv Kumar and the Petitioner herein, i.e., Sanat Kumar, had sought financial assistance of Rs.25.00 lakh from the Complainant/Respondent herein in the year 2016.

(3.) It is stated that in order to repay the loan amount, cheques bearing No. 385287 dtd. 15/11/2017 drawn on PNB, Sitapur Mazra, UK for the sum of Rs.15.00 lakhs and cheques bearing No. 385288 dtd. 15/12/2017 drawn on PNB, Sitapur Mazra, UK for the sum of Rs.15.00 lakhs were issued in favour of the Respondent/Complainant. However, it is stated that when the Complainant/Respondent presented these cheques with his banker ICICI Bank, Dilshad Garden, Delhi, the said cheques were dishonoured with the return memo "payment stopped by drawer".