ANUJ AGGARWAL Vs. PRASIDH FINCAP LTD

JUDGEMENT

(1.) Respondent has filed 4 complaints under Section 138 read with Section 141 of N.I.Act. Petitioners have been impleaded as accused No.5 and 6. In the memo of parties to the complaint they have been referred to as Directors of accused No.1 'M/s Hira Lal Printing Works Ltd'.

(2.) Vide order dated 19.3.2005, petitioners have been summoned as to why they should not be prosecuted pursuant to the 4 complaints.

(3.) In the complaint, complainant has stated that it had advanced Rs.1.25 crores to accused No.1 as a loan. 4 cheques detailed in para 5 of the complaint were alleged to have been issued from the account of accused No.1 by accused No.3 who was stated to have signed the cheques. Alleging that the cheques had been dishonoured, 4 complaints were filed.