USHA DEVI Vs. CLARION SHIPPING AGENCIES PVT LTD

JUDGEMENT

(1.) ALL the four petitions are brought forth by the petitioner, who is shown as accused in four calendar cases, namely C.C.Nos.3407, 3408, 3831 and 3830 of 2000 on the file of the learned VII Metropolitan Magistrate, George Town, Chennai.

(2.) ALL the four private complaints were lodged by the respondent herein under Section 138 of Negotiable Instruments Act, 1881 alleging that in respect of the service rendered by the complainant/respondent, 10 cheques were issued. The details of the cheque Numbers and amounts are given below: The cheques were presented for collection by the complainant with their Banker Standard Chartered Bank and the same were returned for the reason "Payment stopped by the drawer". The complainant was put on notice on 20.1.2000. The statutory notices were issued as contemplated under the Negotiable Instruments Act, 1881. Since the demands made therein were not met, the complainant was constrained to lodge four complaints before the VII Metropolitan Magistrate. On service of summons, the respondent/accused has brought forth these original petitions seeking to quash all the four complaints.