TRANSPORT WINGS (CAL) PVT LTD Vs. SHAMSHER SINGH

JUDGEMENT

(1.) Transport Wings (Cal) Pvt. Ltd. has filed this application seeking leave to appeal against the judgment dated 12.12.2009, passed by the court of Judicial Magistrate Ist Class, Yamuna Nagar at Jagadhri, whereby accused Shamsher Singh (respondent herein) has been acquitted of the charges under Sections 379, 467, 468, 471 read with Section 120-B I.P.C.

(2.) In the present case, the applicant company through its Branch Manager Sanjay Sharma had filed a complaint against its earlier Branch Manager Vijay Kumar (declared proclaimed offender by the trial court vide order dated 6.5.2008) and respondent Shamsher Singh, on the allegations that for the smooth and proper functioning of the Yamuna Nagar branch of the applicant company, Vijay Kumar, being Branch Manager of the company, was having certain confidential documents of the company and blank cheques, bearing signatures of the Managing Director of the company, without any date and amount. Subsequently, Sanjay Sharma, took over the charge of the office of Branch Manager at Branch Office, Yamuna Nagar, and immediatley thereafter, he found that three blank cheques (bearing No. 525326, 525316 and 525342) of the Oriental Bank of Commerce, Yamuna Nagar, having no date and amount, bearing the signatures of the Managing Director of the company, were missing, regarding which there was no entry in the account books of the company. The fact regarding the mis-placement of those three cheques was informed to the bank authorities with a request not to honour those cheques and DDR was also lodged in Police Station City, Yamuna Nagar. It is the further case of the com- plainant company that thereafter, it received a notice dated 7.12.1999 issued by the respondent through his counsel regarding dishonouring of cheque bearing No. 525326 dated 30.5.1999 for a sum of ' one lac and thereafter, regarding the said cheque, the respondent filed a criminal complaint under Section 138 of the Negotiable Instruments Act (hereinafter referred to as 'the Act'), which was lateron dismissed as infructuous, as the Managing Director, who had signed the said cheque, had expired.

(3.) After completion of the preliminary evidence, Vijay Kumar and the respondent were summoned under Sections 379, 467, 468, 471 read with Section 120-B I.P.C. In the precharge evidence, the applicant company examined CW.1 Surender Singh HC, CW.2 Purshotam Singla and CW.3 Meena Ahlmad. After conclusion of the pre-charge evidence, both the accused in the complaint were chargesheeted for the aforesaid offences, to which they did not plead guilty and claimed trial. After the framing of charge, CW.2 Purshotam Singla was further cross-examined.