SATISH KUMAR Vs. STATE

JUDGEMENT

(1.) S. MURALIDHAR, J. This petition under Section 482 of the Code of Criminal Procedure, 1973 (Crpc) seeks the quashing of Criminal Complaint Case No. 1515/1 of 2006 pending in the Court of the Metropolitan Magistrate (MM) New Delhi titled Indian airlines Ltd. v. Rao Tours and Travels Pvt. Ltd. And Others under Sections 138 and 141 of the Negotiable Instruments Act, 1881 (`ni Act ) in so far as it concerns the Petitioners here.

(2.) THE aforementioned complaint was filed in respect of a cheque issued in favour of the complainant Indian Airlines Ltd. by M/s. Rao Tours and Travels pvt. Ltd. (hereafter the Company ). The petitioners Mr. Satish Kumar and Ms. Swatantra were described as directors of the company and arraigned as accused 4 and 5.

(3.) THE averments relevant to the petitioners made in the complaint read as under: