KAMLA Vs. C P BHARDWAJ

JUDGEMENT

(1.) The petitioners, who are the legal heirs of one Brahm Parkash, the drawer of the cheque in question, have filed this petition Under Section 482 of the Code of Criminal Procedure for quashing of the complaint filed by the respondent Under Section 138 of the Negotiable Instruments Act (hereinafter referred to as 'the Act') as well as the summoning order and the consequent proceedings.

(2.) I have heard counsel for the parties.

(3.) It has not been disputed before me that in this case, the dishonoured cheque was issued by Brahm Parkash, who has expired. The petitioners are his legal heirs and after serving the notice, the complaint has been filed regarding the said cheque against the petitioners.