UMA KANT UMESH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks direction thereby to set aside the impugned summoning order dated 11.01.2017 passed by the Ld MM, (NI Act)-04 South-East, Saket Courts and quash the Criminal Complaint bearing No. 620506 of 2016 filed under section 138 read with section 142 of the Negotiable Instrument Act.

(2.) Brief facts of the case are that M/s Kumar Building and Construction Private Limited, is a company incorporated under the Companies Act, 1956 having its Registered Office at B-55/A Kalkaji, New Delhi. Mr. Anuj Kumar is the Director of the aforesaid Construction Company having holding of 80% of the profit share and was in charge of/responsible for the day to day functioning and important decision making powers of the said company.

(3.) The Petitioner herein joined the company as a Director in the year 2009 with 20% holding in the profit share of the said company.