SHANKER LAL SHARDA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner has sought for quashing of criminal proceedings. Such proceeding were filed by the respondent/complainants on allegations, inter alia, of the petitioner being guilty of offences under Section 138/141 of the Negotiable Instruments Act.

(2.) The complainant/respondent, M/s Phoenix International Finance Ltd. had alleged that M/s Chattar Extractions Ltd., of which the petitioner was the Chairman, had issued cheques dated 29.6.1998 bearing NO. 984314 for the sum of Rs. 3,04,964/- and 29.6.1998 bearing No. 983335 for the sum of Rs. 63,436/-, respectively. It was alleged that upon presentation, these cheques were returned without being honoured. Legal notices were issued by the complainant and on allegation that such notices were not complied with, the complaint was filed.

(3.) The Metropolitan Magistrate issued an order summoning the accused including the present petitioner in the proceedings.