RAJEEV RAJ KUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) This application is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') for quashing and setting aside the Summary Criminal Case No.001287/2018, pending before the learned Judicial Magistrate, First Class, Aurangabad. It is case for dishonour of cheques filed under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, 'the N.I. Act').

(3.) Brief facts of the case are as under : A respondent No.2 alleged in the complaint under Sec. 138 of the N.I. Act that the applicants i.e. accused Nos.2 to 9 are Executive of Amtek Auto Ltd. and they are liable for all the acts of it. The respondent No.2 further averred that as per the demand of the Amtek Auto Ltd. rerolling material on credit was supplied to it from time to time. The applicants have not paid its due amount of Rs.3,79,47,504.00 to the respondent No.2. The details of the cheques are as under : <IMG>JUDGEMENT_139_LAWS(BOM)6_2024_1.jpg</IMG>