VIJAY MANCHANDA Vs. GRAPHLINE COMPUTER P LTD

JUDGEMENT

(1.) Petitioner seeks quashing of a criminal complaint filed by the first respondent under Section 138 read with Section 142 of the Negotiable Instruments Act 1881 and the summoning order dated 22.3.2003 inter alia alleging that the complaint does not disclose an actionable cause against the petitioner and that there was no material before the learned M.M. to summon the petitioner.

(2.) As per the complaint lodged by respondent No.1 accused name is M/s.Bharat Fabricators through the petitioner.

(3.) It is stated in the complaint that the accused purchased computer peripherals and to clear payment for the purchase made issued cheque No.168712 dated 21.9.2002 in sum of Rs.84,000/- in favour of the complainant.