DEVENDER RAINA Vs. STATE

JUDGEMENT

(1.) PETITIONER Devender Raina seeks quashing of the order dated 30. 9. 2007 summoning him to face trial for an offence under Section 138 of the negotiable Instruments Act, 1881.

(2.) DEVENDER Raina is alleged to be the Vice-President of accused No. 1, M/s. Viniyoga clothex Ltd. , a company registered under the companies Act. One Vinay Bagla, stated to be its Chairman and Managing Director has been impleaded as accused No. 2.

(3.) AS per the complaint, vide para 2, it is stated that being Vice-President of accused no. 1 petitioner negotiated on behalf of accused no. 1 for airlifting consignment by the complainant on behalf of accused No. 1 and that in respect of services rendered by the complainant was instrumental in accused no. 1 issuing a cheque No. 250396 in sum of Rs. 1,01,000.