SMT. LEENA Vs. SMT. SUMEDHA THRU. SHRI SUNIL

JUDGEMENT

(1.) This order shall govern the disposal of M.Cr.C. No.10471/2015 and M.Cr.C. No.10472/2015 also. For the sake of convenience, the facts are borrowed from M.Cr.C. No.10470/2015.

(2.) This petition under Section 482 of the Cr.P.C. has been filed for quashment of Criminal Case No.6795/2013 registered against the accused persons under Section 138 of the Negotiable Instruments Act.

(3.) Facts of the case are that the non-applicant No.2 - Siddhi Vinayak Infrastructures Pvt. Ltd. is a company incorporated under the Companies Act , 1956. The non-applicant No.3 was the Director of the said company, who is engaged in building construction and the entire work and affairs thereof was managed by the non-applicant No.3. The applicant was also Director of the Company, but he never been involved in the affairs or work and either in day to work or in the financial matters of the non-applicant No.2/company. Applicant is housewife and wife of non-applicant No.3. She never executed any documents, agreements deeds etc. nor was aware of any such transactions.