SUBASH CHANDER Vs. AMIT ENTERPRISES

JUDGEMENT

(1.) This petition has been filed for quashing of the complaint dated 8.4.1991 and all subsequent proceedings initiated in pursuance of the same.

(2.) Briefly the facts are that the petitioner issued two cheques dated 22.9.1990 for Rs. 14,918/- and dated 9.10.1990 for Rs. 14,200/- in favour of the respondent/complainant. Both the cheques were dishonoured on 12.12.1990.

(3.) The respondents issued a demand notice 21.1.1991 asking the petitioner to make good the payment, but the petitioner refused to accept the registered letter on 31.1.1991. Accordingly, a complaint dated 8.4.1991 was filed by the respondent before Chief Judicial Magistrate, Chandigarh, under Section 138 of Negotiable Instruments Act, 1881 who issued summons to the petitioner.