AMIT DUA Vs. JAMIL AHMAD

JUDGEMENT

(1.) THIS order shall dispose of all the three petitions bearing nos. Crl. M. C. No. 2570/2007 2573/2007 and Crl. M. C. No. 2709/2007 filed by the same petitioner.

(2.) BY way of the present petitions moved under Section 482 Cr. P. C. , the petitioner seeks quashing of criminal proceedings and setting aside of order dated 1. 8. 2007 passed by the Court of Shri Vipin Kumar Rai, learned M. M. , karkardooma, Delhi in C. C. Nos. 2237/1, 2238/1 and 2239/1 taking cognizance of offence punishable under Section 138, N. I. Act, PS Kalyanpuri, Delhi.

(3.) THE brief facts common in these petitions are that the respondent jamil Ahmed filed three separate complaint cases against the present petitioner and two other persons namely, Shri Rajinder Singh and Shri S. K. Nanda. It is alleged in the complaint filed by him that all the accused persons including the present petitioner used to purchase fresh fish on credit basis with an assurance that they will pay the credit amount within a period of 15 days against the credit balance of Rs. 26,21,710/ -. One of the accused Shri rajinder Singh issued and signed the cheques and on the deposit of the said cheques they were returned by the banker of the said accused with remarks "insufficient fund". A legal notice was sent by the complainant /respondent and on the failure of the said accused to come forward to pay the amount within a stipulated period of 15 days, complaint Case nos. 2237/01, 2238/01 and 2239/1 were filed by the complainant Jamil Ahmed on the allegation of non-payment and dishonored of cheques.