BANDEEP KAUR Vs. S. AVNEET SINGH

JUDGEMENT

(1.) THE provisions of Section 482 of the Code of Criminal Procedure (for short Cr.P.C.) have been invoked for quashing of the order dated 28.3.2007 passed by Judicial Magistrate Ist Class, Jalandhar qua Bandeep Kaur - petitioner.

(2.) IN brief, the allegations, as contained in the complaint, are that the petitioner and her husband (Pawandeep Singh) received a friendly loan of Rs. 7,50,000/- from the respondent (Avneet Singh) and, thereafter, in order to discharge the said advance, Pawandeep Singh Grover issued various cheques with the assurance that all the said cheques will be duly honoured, if presented in the drawer bank. Out of these, one cheque No. 163599 dated 1.2.2007 for a sum of Rs. 50,000/- drawn on HDFC Bank Limited, Civil Lines, Jalandhar issued from the joint account of the petitioner and her husband Pawandeep Singh, under the signatures of Pawandeep Singh Grover (accused No. 1 in the complaint), was presented for encashment, the same was dishonoured by the Banker of the accused vide memo dated 3.2.2007 with the remarks, 'Funds Insufficient'. Consequently, after completing the formalities, a complaint had been preferred against both the accused (the petitioner and her husband).

(3.) ON notice of motion, respondent - complainant (hereinafter referred to as the respondent) was duly served, but he has not put in appearance.