RAMKARAN MEENA Vs. INDO FARM INDUSTRIES LIMITED

JUDGEMENT

(1.) Accused Ramkaran Meena has filed this petition under section 482 of the Code of Criminal Procedure (in short, Cr.P.C.) for quashing of criminal complaint No. 608 dated 23.4.2008 (Annexure P-4) instituted by respondent-complainant under section 138 of the Negotiable Instruments Act, 1881 (in short, the Act) along with notice of accusation Annexure P/6 and judgment of revisional court Annexure P/7.

(2.) I need not to go into detailed facts of the case. Admitted factual position is that respondent-complainant had appointed the petitioner as dealer for sale of tractors. At the time of said appointment, a blank signed cheque was taken from the petitioner by the respondent-complainant as security. The complainant filled amount of Rs. 22,85,477/- in the said cheque and on dishonour thereof, filed the impugned criminal complaint after complying with other necessary formalities.

(3.) I have heard learned counsel for the parties and perused the case file.