BRIJIAL Vs. JUGAL KISHORE

JUDGEMENT

(1.) THIS is a criminal revision application at the instance of the original complainant, challenging the revisional order passed by the Additional Sessions Judge, Akola, whereby he quashed the complaint filed by the present applicant/original complainant against respondent Nos. 1 to 3 original accused Nos. 1 to 3.

(2.) THE applicant, in his capacity as a partner of the partnership Firm M/s. Brijlal Makhanlal filed a complainant against respondent Nos. 1 to 3 who, in their turn, are the partners of one partnership firm M/s. J. K. Rungta Agencies. In his complaint, the complainant specifically stated that he was filing the complaint in his capacity as a partner of the firm M/s. Brijlal Makhanlal.

(3.) IT seems that the Jirm M/s. Brijlal Makhanlal had to receive some amount from M/s. J. K. Rungta Agencies. It is the applicant/complainants case that in lieu of this payment, Shri Jugalkishore Rungta, original accused. No. 1, signed six cheques. However, these cheques were from the account of another firm M/s. Onkarmal Rungta and Sons, of which accused No. 1 is said to be a partner. These cheques were bounced. They amounted to total amount of Rs. 1,64,000/ -. Therefore, notice came to be given. This notice was given to all the three partners of M/s. J. K. Rungta Agencies. In this notice, which was served on the three accused persons, the said amount was demanded. On the said demand not being fulfilled and on receiving the alleged three false replies through the Advocate of the accused persons, the complainant proceeded to file the co m p Ia i nt.