AMRIT RANI Vs. SURINDER KUMAR SACHDEVA

JUDGEMENT

(1.) SMT. Amrit Rani by means of this criminal misc. under Section 482 Cr. P. C. praying that the petition be accepted (sic) complaint annexure P1 and the summoning order Annexure P2.

(2.) THE facts as gathered from the complaint Annexure P1, on the basis of which offence under Section 138 of the Negotiable Instruments Act is alleged to have been committed by the petitioner and others, may briefly be stated.

(3.) THE complainant-firm manufactures girders and channels. M/s Ambay Enterprises, mandi Gobindgarh, accused-respondent-1, which consists of Ashok Kumar, accused-2 and Smt. Amrit Rani, accused-3, as partners, purchased from the complainant goods worth Rs. 3,28. 402. 83. When demand was raised by the complainant the accused issued a cheque dated 20. 12. 90 for Rs. 2,00,000/- drawn on Punjab and Sind Bank, Kukkar Majra. On presentation, this cheque was dishonoured for want of funds. The cheque had been issued by the accused with criminal intention, knowing fully well that there was no arrangement for the amount. On receipt of intimation from the bank, a notice was issued by the complainant-firm to the respondent-petitioner but the amount in question had not been paid.