SMT. BASANTI Vs. KARAMVEER

JUDGEMENT

(1.) BY this common order, two petitions bearing Criminal Misc. No. M -45952 of 2007 and Criminal Misc. No. M -6911 of 2008 will be decided together.

(2.) BOTH the above petitions have been filed by Smt. Basanti. Criminal Misc. No. M -45952 of 2007 has been filed seeking quashing of the complaint instituted by Karamveer against M/s BSR Instruments Pvt. Ltd and others under Section 138 read with Section 141 and 142 of Negotiable Instruments Act. Mr. Shiv Kumar has caused appearance for the respondent in this petition.

(3.) PETITIONER has submitted that two sons of Karamveer, namely Naresh Kumar and Manoj Kumar were employee of husband of the petitioner. During course of their employment, they had stolen two cheques and handed over the same to Karamveer, their father and M/s Shree Sai Enterprises. Both have instituted a complaint under Section 138 read with Sections 141 and 142 of Negotiable Instruments Act. Counsel for the petitioner has further submitted that she had lodged case FIR No. 340 dated 17.11.2006 under Section 408 and 420 IPC against Manoj Kumar and Naresh Kumar. In the case arising out of FIR, report 173 Cr.P.C. (challan) has been submitted and trial of the case is pending in the Court of Judicial Magistrate (1st Class), Palwal. Whereas, two complaints instituted against the petitioner by Karamveer and M/s Shree Sai Enterprises are pending before Judicial Magistrate (1st Class) at Faridabad.