RAVINDER BANSAL Vs. VISION ADVERTISERS AND OTHERS

JUDGEMENT

(1.) Petitioner has preferred this petition under Section 482 of the Code of Criminal Procedure, 1973 for quashing of criminal complaint No.7/08 dated 3.1.2008 under Sections 138 of the Negotiable Instruments Act, 1881 (for short- " the Act") (Annexure P- 1) and all the subsequent proceedings arising therefrom including summoning order dated 7.8.2008 (Annexure P-2).

(2.) Learned counsel for the petitioner has submitted that the petitioner had neither signed the cheques nor had any concern with M/s Tip Info-Center Pvt. Ltd. at the time of issuance of the cheques in question. In fact, petitioner was a share holder of the company and had transferred his shares in favour of Santosh Warokar and Rajesh Shukla vide Annexure P-4 on 10.8.2007. Initially, Santosh Warokar and Nitin Kumar were the directors of the company. Later on vide Annexure P-4, Rajesh Shukla was appointed as Additional Director of the company.

(3.) None has appeared on behalf of the respondents. In the case of State of Haryana vs. Bhajan Lal, 1992 Supp1 SCC 335, the Apex Court has held as under:-