O P MEHRA Vs. MANSI FINANCE CHENNAI LTD

JUDGEMENT

(1.) The proceedings initiated under Ss. 138 and 141 of the Negotiable Instruments Act are sought to be quashed in these petitions filed under S. 482, Cr. P.C. by the petitioner, who are arrayed as A-9, A-7, A-8 and A-6.

(2.) Mr. Murali, the learned counsel appearing for the petitioners, though would raise several grounds, while seeking to quash the proceedings, I am impressed upon one of the grounds, on the basis of which the proceedings can be quashed as against these petitioners.

(3.) It is settled law that when a complaint has been filed under Ss. 138 and 141 of the Negotiable Instruments Act in respect of non-payment of cheque amount against the company, all the directors or partners in charge and responsible for the affairs of the company are also liable to be punished and as such, the complaint against all the directors is maintainable.