SULOCHANA Vs. M KULASEKARAN

JUDGEMENT

(1.) THIS revision has been filed by accused 3, 5, 7, 9 and 10 in CC No.91 of 2001 on the file of the Judicial Magistrate No.1, Namakkal, against the order made in Crl.M.P.No.1865 of 2001 in CC No.91 of 2001 on the file of the Judicial Magistrate No.1, Namakkal, dismissing the petition filed by the petitioners to drop proceedings against them.

(2.) THE gist of the complaint is as follows :-

(3.) THE fact that the second accused signed the cheque on behalf of A-1 and other accused and issued it to the complainant is not challenged at present. THE only bone of contention in this petition is whether these petitioners are partners or administrators of the the first accused company and they are in-charge of the day to day affairs and administration of the firm and as such, whether they come under the purview of Section 141 Negotiable Instruments Act.