BABA CHANDRASHEKHAR RADHAKRISHNAN Vs. STATE OF MAHARASHTRA, THROUGH POLICE STATION OFFICER, POLICE STATION GANGAPUR, DISTRICT AURANGABAD

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the application is taken up for final hearing.

(2.) The applicant Nos. 1 to 3 - original accused Nos. 2 to 4, have challenged the order passed by the learned trial Court dated 18.06.2016, by which the process is issued against the applicants for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

(3.) The original complainant - respondent No. 2 herein, filed a complaint under Section 138 of the Negotiable Instruments Act, against the applicants and the accused No. 1. It is alleged that on 18.02014 and 19.02014 the accused No. 1, through its Managing Director, had issued cheques bearing No. 410898 and 410899 for Rs. 22,43,960/- and Rs. 22,68,097/- respectively towards the payment of Cotton purchased by the accused No. 1 company. It is further alleged that the said cheques were dishonored. Notice of demand was also served upon the accused however, it was not complied, hence all the accused are liable for the punishment under the provision of Section 138 of the Negotiable Instruments Act, 1881.