BALBIR SINGH Vs. HERO CYCLES LIMITED AND OTHERS

JUDGEMENT

(1.) What would be the nature of pleadings in a complaint, when the accused is to be fastened with vicarious liability in a capacity like Director of the Company, which had issued the cheque and which is returned dishonoured, is a question raised in the present set of eight petitions bearing Criminal Misc. -M Nos.63477, 63824, 63827, 63830, 63833, 63836, 63839 and 63842 of 2006 (Balbir Singh versus M/s Hero Cycles Limited and others).

(2.) Though the same petitioner in all these eight petitions has also prayed for quashing of the complaint against him on the ground that he has left the Directorship of the Company, which is accused of having issued a cheques, which were dishonoured, but the counsel has primarily pressed the first ground to seek quashing of the complaint and the summoning order in all these petitions.

(3.) For disposal of these cases, the facts are being taken from Crl.Misc. M No.63477 of 2006.