ANOOP JHALANI Vs. STATE OF DELHI

JUDGEMENT

(1.) Above captioned petitions arise out of the same complaint and the same summoning order hence all the petitions are being decided together.

(2.) Respondent No.2, M/s.Sabby Builders and Promoters Pvt. Ltd. filed a complaint under Section 138 read with Section 141 and 142 of the Negotiable Instruments Act 1881 alleging that M/s.Jhalani Tools (India) Ltd. (impleaded as accused No.1) had instructed the complainant to render services of settling its dues with banks and financial institutions. That in lieu of services rendered by it, a cheque in sum of Rs.7,30,50,000/- dated 24.5.2004 drawn on State Bank of India was issued in the name of the complainant. That when presented for encashment, the cheque was returned dishonoured with the advice 'account closed'. That in spite of calling upon the accused company to pay the amount under the cheque none was paid.

(3.) P.C.Jhalani, Y.C.Jhalani, Pradeep Jhalani, Sandeep Jhalani, Anoop Jhalani and Ashok Jhalani were impleaded as accused No.2 to 7 respectively. In the memo of parties to the complaint they were described as directors.