SANTOSH DEVI Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') seeks setting aside of summoning order dtd. 25/7/2019 and quashing of CC No. 344/2019 under Sec. 138 of the Negotiable Instruments Act, 1881 ('NI Act') qua the petitioner, instituted at the instance of respondent no. 2, pending before the Court of Sh. Yashdeep Chahal, Metropolitan Magistrate - 01, Patiala House Courts, New Delhi.

(2.) Briefly stated, facts of the present case, as set out in the complaint filed by respondent no. 2, i.e., M/s Sesame Foods Pvt. Ltd., are as under:

(3.) Learned counsel for the petitioner submitted that respondent no. 2 has filed two complaint cases, i.e., CC No. 12459/2018 (in relation to dishonour of a third cheque in the sum of Rs.25,00,000.00) and CC No. 344/2019 (subject matter of the present petition). It was submitted that in the previous complaint, i.e., CC No. 12459/2018, the petitioner was not impleaded as an accused person and thereafter, in the subsequent complaint, i.e., CC No. 344/2019, respondent no. 2 arrayed the petitioner as an accused in a routine manner and based on vague and general allegations.