MANOJ JALAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The three revisional applications being CRR No. 2509 of 2009, CRR No. 2507 of 2009 and CRR No. 2753 of 2009 are being disposed of by this common order because the parties are the same and common questions of law and fact have arisen in all three applications. In C-2633 of 2009 from which has arisen in CRR No. 2753 of 2009, it has been alleged that towards discharge of debt the accused persons issued in favour of the complainant a cheque for Rs. 20 lacs on 15.10.2002 drawn on State Bank of India, Overseas Branch, Calcutta which was dishonoured on the ground of insufficiency of fund. Statutory notice followed but no payment was made and the case was filed under section 138 of the NI Act.

(2.) In C-1017 of 2009 from which has arisen in CRR No. 2507 of 2009 the accused persons issued cheque for Rs. 10,32,634/- on 23.4.2002 towards the discharge of debt which also stood dishonoured on the same ground and the payments were not made in spite of service of statutory notice,

(3.) In C-5019 of 2009 from which has arisen the CRR No. 2509 of 2009 the facts are that the accused persons issued in favour of the complainant a cheque towards discharge of debt for Rs. 7 lacs on 18.4.2002 which also stood dishonoured and no payment was made in spite of service of statutory notice.