(1.) STORY as to transaction that led to issuance of cheque is somewhat odd and strange. The applicants claimed to be in transport business. The original complainant is, - or at least at the relevant time was, driver of the applicants. The applicants wanted to sell one of their trucks, so they alleged to have asked or persuaded the complainant / their driver, to purchase the said truck. The complainant agreed. The price agreed was Rs.2,25,000/-. The further case, - as the story goes is, the complainant / driver in order to pay the price to the applicants had sold the jeep which was owned by him for Rs.1,10,000/-. The complainant had said to have paid Rs.1,25,000/- to the applicants. The remaining Rs.1,00,000/- was to be paid after verifying the record from the RTO. Upon verifying the record, the complainant had alleged to have come to know about endorsement made in RTO record, on account of truck being hypothicated to one finance company. This had it is alleged led the complainant to convey his denial to purchase the truck. In consequence, the complainant demanded back his Rs.1,25,000/-. The cheques in question are said to be issued by the applicants in pursuance to that. It is alleged that the applicants have issued four cheques.
(2.) THE cheques presented by the complainant / driver to the Bank were bounced. A statutory notice was given on 1.4.1997. The details of cheques are given in tabular form in the impugned notice, which reads thus :
(3.) THE applicants herein, inter-alia, pray to quash the Criminal Case No.112 of 1997 (Annexure-B).