SUKESHY PANI Vs. RABI RANJAN DASH

JUDGEMENT

(1.) The present petition has been filed questioning an order dtd. 22/11/2014 passed by the SDJM., Bargarh in 1CC No.78 of 2014 taking cognizance of the offence under Sec. 138 of the Negotiable Instruments Act, 1881 (N.I. Act) against the present Petitioner, who figures in the complaint filed by the Opposite Party as Accused No.2.

(2.) The complaint is about a cheque having been issued by Accused No.1-Company (New Look Multitrade Pvt. Ltd.) for a sum of Rs.2,00,000.00 in favour of the complainant, which was dishonoured on presentation.

(3.) Mr. Devashis Panda, learned counsel for the Petitioner, points out that the Petitioner, who is the wife of one Lalit Mohan Pani, was neither the drawer of the cheque nor a person described as in charge of the affairs of the Company which actually issued the cheque.