CARAVAN CLOTHING COMPANY P LIMITED Vs. ANBU TEXTILES

JUDGEMENT

(1.) This order shall dispose of the above two Crl.O.Ps.

(2.) The respondent/complainant in both the cases, has filed a complaint alleging that all the four accused are liable to be punished under Section 138 of the Negotiable Instrument Act, since the cheque issued by them, was dishonoured, when tendered for collection, and even, after complying with the mandatory provision of issue of notice, they failed to pay the cheque amount and in this view, they should be dealt with accordingly.

(3.) The accused/petitioners 1 to 3 have filed Crl.O.P.No.3532 of 2003 and 4th accused/petitioner has filed Crl.O.P.No.3236 of 2003 for quashing the proceedings, as if, no case is made out against them; that the conditions contained in the purchase order dated 27.08.2002 is violated; that the cheque in question had been issued towards sale price of the first 5,000 metres cloth is incorrect, etc.