ANUJ AGGARWAL Vs. AMAN 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.