ILESH SHAH Vs. HOPE LEASING AND FINANCE LTD

JUDGEMENT

(1.) THIS criminal application under Section 482 of the Criminal Procedure Code is filed by the petitioner praying for quashing the process issued by the Addl. Chief Metropolitan Magistrate, 2nd Court, Mazgaon in Case Nos. 47/5 of 1990, 193/S of 1990, 376/S of 1990, 472/S of 1990 and 48/S of 1991. The complaints were filed against the present petitioner by the respondent-complainant under section 138 of the Negotiable Instruments Act. About 5 cheques were drawn in favour of the complainant which were signed on behalf of the petitioner by the original accused No.4, the General Manager of the petitioner.

(2.) HEARD Mr. Rajput, learned counsel for the petitioner, Mr.Mody, learned counsel for the respondent No.1 and Mr.Salvi, learned A.P.P. for State.

(3.) IN the result, this application fails and the same is dismissed. The petitioner is at liberty to urge before the learned Magistrate the contentions raised in this application and defend the same before him. Rule stands discharged.