A K CHAUDAHRY Vs. NANDITA MALHOTRA

JUDGEMENT

(1.) IN these petitions under Sections 482 cr. P. C. initiated by the Respondent complaining of commission of offences. under section 138 of the Negotiable Instruments act (hereinafter referred to as the "act")have been sought.

(2.) THE respondent had filed four complaints alleging, inter alia, that pursuant to commercial transactions, and -fn discharge of legal dues, the petitioner had issued various cheques amounting to Rs. 2,41,000, rs. 13,18,600/-, Rs. 1,19,000/- and rs. 95,000/- each aggregating to rs. 18,44,600/- to it. Upon their presentation, the cheques were not honoured. The complainant claimed that the notices were issued, and yet, went unheeded. In these circumstances the complaints were preferred.

(3.) THE summoning orders in these proceedings were issued some time in 1999. During the course of the proceedings, the petitioner, accused arrayed as such in all the proceedings,and were alleged to be involved in the commission of offences, moved applications for recall of the summoning orders. The applications did not succeed. Notices were served under section 251. The summoning orders and the proceedings are challenged as not maintainable.