HARMEET SINGH PAINTAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) All petitions can be disposed by a common order for the reason learned counsel for the parties agree that save and except the cheque number, date of cheque and the amount, each and every averment in the complaints which are sought to be quashed in the instant petitions are identical.

(2.) Since matter was argued with reference to Crl.M.C.No.2953/05, complaint forming subject matter of the said petition may be noted.

(3.) But before that it may be recorded that all the complaints are under Section 138 read with Section 141 of N.I.Act. The complainant is National Small Industries Corporation Ltd. Accused No.1 is M/s Jay Rapid Rollers Ltd. It is a company registered under the Companies Act. Accused No.2, Sukhbir Singh is stated to be the Managing Director of accused No.1. Accused No.3 is the petitioner, stated to be the Director of accused No.1.