REGENT COMPUTRONICS PVT. LTD.

MADHU SINGH Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

SABITHA RAMAMURTHY V. R.B.S. CHANNABASAVARADHYA [REFERRED TO]
BANDEEP KAUR V. AVNEET SINGH [REFERRED TO]
DEVENDRA PUNDIR V. RAJENDRA PRASAD MAURYA [REFERRED TO]
BALVANTRAI CHIMANLAL TRIVEDI VS. M N NAGRASHNA NATVERLAL NIRALAL TALATI [REFERRED TO]
KURUKSHETRA UNIVERSITY VS. STATE OF HARYANA [REFERRED TO]
SHAM SUNDER VS. STATE OF HARYANA [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JANATA DAL VS. H.S.CHOWDHARY [REFERRED TO]
RAGHU LAKSHMINARAYANAN VS. FINE TUBES [REFERRED TO]
S K ALAGH VS. STATE OF U P [REFERRED TO]
SOM MITTAL VS. GOVERNMENT OF KARNATAKA [REFERRED TO]
JUGESH SEHGAL VS. SHAMSHER SINGH GOGI [REFERRED TO]
OSWAL FATS AND OILS LIMITED VS. ADDITIONAL COMMISSIONER ADMINISTRATION BAREILLY DIVISION BAREILLY [REFERRED TO]
P J AGRO TECH LTD VS. WATER BASE LTD [REFERRED TO]
J P BUILDERS VS. A RAMADAS RAO [REFERRED TO]
GITA BERRY VS. GENESIS EDUCATIONAL FOUNDATION [REFERRED TO]
APARNA A. SHAH VS. SHETH DEVELOPERS PVT. LTD. [REFERRED TO]
ALKA KHANDU AVHAD VS. AMAR SYAMPRASAD MISHRA [REFERRED TO]

JUDGEMENT

(1.) The instant application has been filed for the following reliefs:-

(2.) The factual matrix of the case is that the complainant/respondent no. 2, Hari Om Pathak, filed a criminal complaint against the applicant Madhu Singh and co-accused Rahul Thind (her friend) under Sec. 138 of the Negotiable Instruments Act, 1881, as well as under Sec. 420 IPC, with the allegations that relations between the complainant and Rahul Thind were very cordial ad due to this, the complainant advanced Rs.3,00,000.00 and Rs.5,00,000.00 in December, 2004 as loan for business purposes, on the assurance that the said amount would be repaid within two months, failing which interest @ 18% per annum would be paid.

(3.) Relying upon the said assurance, the complainant advanced the aforesaid sum to Rahul Thind. However, upon expiry of the stipulated period, the amount was not repaid. Upon repeated demands, Rahul Thind issued two cheques bearing no. 128736 dtd. 1/4/2006 for Rs.3,00,000.00 and cheque no. 128733 dtd. 4/4/2006 for Rs.5,00,000.00, both drawn on HDFC Bank Ltd., Raj Nagar, Ghaziabad, with an assurance that the same would be honoured upon presentation.

Click here to view full judgment.

MADHU SINGH Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address