DEVENDER RAINA Vs. STATE

JUDGEMENT

(1.) PETITIONER Devender Raina seeks quashing of the order dated 30.9.2007 summoning him to face trial for an offence under Section 138 of the Negotiable Instruments Act, 1881.

(2.) DEVENDER Raina is alleged to be the Vice President of accused No. l, M/s.Viniyoga Clothex Ltd., a company registered under the Companies Act. One Vinay Bagla, stated to be its Chairman and Managing Director has been imp-leaded as accused No.2.

(3.) IT is further averred in the complaint that petitioner wrote a letter dated 14.2.1996 assuring payments due to the complainant.