NAWAB AHMED Vs. PERMENDAR @ PRAVENDAR KUMAR

JUDGEMENT

(1.) By means of this petition, the petitioner has challenged the summoning order dated 22.8.2008 which was passed on the basis of criminal complaint case no.478 of 2008, Permendar Kumar v. Nawab Ahmed, lodged by the respondent.

(2.) Respondent presented the Cheque before the Bank. The same, as per the memo of bank, was returned with the observation that the signatures are incomplete. Mr. Parikshit Saini, Advocate for the petitioner, has relied on the judgment of Hon'ble Apex Court in the case of Vinod Tanna & another v. Zaher Siddiqui & others, 2002 7 SCC 541.

(3.) Mr. Vivek Shukla, Advocate for the respondent, has relied on the judgment of the Hon'ble Apex Court in the case of M/s Laxmi Dyechem v. State of Gujarat & others,2013 1 NCC 376, wherein the similar issue has been considered and determined by Their Lordships as under: -