AMIT ASHOK THEPADE Vs. SHAH NAGINDAS MANCHHURAM

JUDGEMENT

(1.) This petition has been filed for quashing the order passed by the J. M. F. C. Kolhapur in S. C. C. No. 3196 of 2003 and the Additional Sessions Judge, kolhapur in Criminal Revision application No. 48 of 2007. Besides this, it is also prayed that the proceedings in S. C. C. No. 3196 of 2003 pending for trial before the j. M. F. C. Kolhapur be quashed in exercise of this Court's powers under section 482 of the code of Criminal Procedure.

(2.) The main contention raised by the learned Advocate for the petitioners is that the notice of demand is faulty since the demand does not specify the amount of the cheque which has allegedly been dishonoured. He submits that this notice which has been issued to the petitioners on 21. 7. 2003 is a composite notice demanding an amount of Rs. 3,97,976/- when the cheque allegedly dishonoured was only for an amount of rs. 1,98,988/- Reliance is placed on the judgment of the Supreme Court in the case of M/s. Rahul Builders Vs. M/s. Arihant Fertilizers and Chemicals and anr., 2007 12 JT 495, to submit that an omnibus notice without specifying as to what was the amount due under the dishonoured cheque would not subserve the requirement of law.

(3.) In my view, prima facie, the notice of demand cannot be faulted since the amount of the cheque has been mentioned. What the supreme Court has stated is that, if the amount of the dishonoured cheque is not specified in the demand notice, then it would meet not the legal requirement. However, in the present facts, it appears that the amount for which the cheque was drawn has been mentioned in the notice of demand which also calls upon the petitioners to pay other dues as well. The judgments in the case of Suman Sethi Vs. Ajay K. Churiwal and anr., 2000 AIR(SC) 828 and in the case of United credit Ltd. Vs. Agro Sales India and ors., 2001 AllMR(Cri) 1492, cited by the learned Advocate for the respondents are apt.