ANITA Vs. ANIL K MEHRA

JUDGEMENT

(1.) SINCE common questions are involved, therefore, all the all three criminal revisions can be disposed of together.

(2.) THE relevant facts are that petitioner Ms. Anita filed a complaint against the respondents asserting that respondent Anil K. Mehra as partner of the firm M/s Mehra Enterprises, of which respondents 2 and 3 are also partners, issued ten cheques for Rs. 2066.66 each in her favour. They had been drawn on the Central Bank of India. Sector 22-C, Chandigarh to discharge the debt of Rs. 2066.60 on account of the loan advanced. The details of the cheques and their numbers had been given in the complainant. The cheques had been presented for encashment and were received back with the remarks "exceeds arrangements". A notice was issued to the firm calling upon it to pay the amount of cheques within 15 days. It was received 22.4.1989 but the payment was not made. Instead a reply was sent. The learned Judicial Magistrate summoned the respondents as accused persons.

(3.) THE third complaint was filed by Ms. Sangita against the respondents asserting that respondent Anil Kumar Mehra partner of the same firm issued ten cheques for Rs. 1550/- each and in similar manner the same were dishonoured with the regards 'exceeds arrangement". The learned Judicial Magistrate had summoned the respondents as the assumed.