RAVINDER BANSAL Vs. SHIV KUMAR ARORA 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.41 dated 14.2.2008 under Sections 138, 141 and 142 of the Negotiable Instruments Act, 1881 (for short- " the Act") read with Section 420 of the Indian Penal Code (Annexure P-1) and all the subsequent proceedings arising therefrom including summoning order dated 14.2.2008 (Annexure P-2).

(2.) Learned counsel for the petitioner has submitted that the petitioner had neither signed the cheque nor had any concern with M/s Tip Info-Center Pvt. Ltd. at the time of issuance of the cheque 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.