UMANG TEKRIWAL Vs. HUKAMCHAND KARTA

JUDGEMENT

(1.) These 8 petitions filed by three different persons (two by Umang Tekriwal, two by Arvind Om Parkash Varma and four by Smt. Anandi Vinod Rai Vashi), all seek quashing of the complaints impugned in each of the petitions. The complaints have been filed by the sole respondent in all 8 petitions, i.e. by Hukam Chand, Karta of M/s Hukam Chand Rajindra Kumar (HUF), for the alleged commission of offences punishable under Section 138 of the Negotiable Instruments Act, 1881.

(2.) As per the complaints, the petitioners herein are Directors of a company which is the first respondent in all the complaints (except two complaints), i.e. M/s Abhishek Multi Agencies (India) Ltd. It is stated that the company was in need of money for the expansion of its business and the three petitioners, who are alleged to have complete control over the acts and management of the company, approached the complainant, seeking financial aid from him, on the promise that the amount would be refunded within a few months.

(3.) Consequently, the complainant is stated to have served legal notices dated 21.09.2015 upon the respondents in the complaint, through registered post, which is stated to have been duly served upon the accused, asking them to discharge their liability of making the payment in lieu of the cheques issued. (All notices are stated to be issued on 21.09.2015, except for one which was issued on 02.09.2015).