PRIYA ARORA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Common question of law and facts arise in all these petitions, therefore, they are being decided by this common judgment. Since, three petitions are being disposed of together, it would be expedient to look into the facts briefly, of each case, separately. C-482 No.516 of 2020;-

(2.) This petition challenges the followings;

(3.) The first case was based on a complaint filed by respondent no.2 under Section 138 of the Negotiable Instruments Act, 1881 (for short 'the Act'). According to the complaint, the petitioner alongwith her husband, under conspiracy, took loans on various dates in the month of August, 2010 from respondent no.2. They did not repay it and after much insistence, a cheques was given, which when presented was not honoured. A notice was given but payment was not made.