NISHA Vs. AZAD SINGH

JUDGEMENT

(1.) This order shall dispose of aforesaid four petition, filed by petitioner under Section 482 Cr.P.C., challenging the complaints under Section 138 of the Negotiable Instruments Act (Annexure P-1), filed against her by respondent-complainant.

(2.) As per allegations in the complaint, husband of petitioner had got issued cheques in-question from the petitioner towards refund of alleged cheated amount charged from the respondentcomplainant on the pretext of providing admission to his dauther-inlaw in Pandit B.D.Sharma, Medical University, Rohtak.

(3.) Learned counsel, relying upon the judgment of Delhi High Court in Virender Singh vs. Laxmi Narain and another , 2007 3 RCR(Cri) 157, contends that the alleged transaction between respondent and petitioner was barred under Section 63-F of the Contract Act, being unlawful. Therefore, complaints filed by respondent were not maintainable.