MAYANK LAKHANI Vs. LAMBA RUBBER CHEMICALS

JUDGEMENT

(1.) By these three petitions filed by the same petitioner, he seeks quashing of three criminal complaints as are the subject matter of each petition, i.e. Criminal Complaint No.1396 dated 10.09.2014, Criminal Complaint No.1394 dated 10.09.2014 and Criminal Complaint No.1395 dated 10.09.2014, with all those complaints having been instituted under the provisions of Sections 138, 141 and 142 of the Negotiable Instruments Act, 1881, also alleging therein the commission of an offence punishable under Section 420 of the IPC.

(2.) The complainant in all three complaints, i.e. the sole respondent in each of the three petitions, is a firm by the name of M/s Lamba Rubber Chemicals, situated at Faridabad, Haryana. Three cheques as are in question in each of these cases, are stated to have been dishonoured upon presentation by the complainant, the cheques having been issued on account of a debt/liability incurred (as per the complainant), by M/s Lakhani India Ltd. (accused no.1 in Criminal Complaint No.1396 of 2014), by M/s Lakhani Footcare Pvt. Ltd. (accused no.1 in Criminal Complaint No.1394 of 2014) and M/s Lakhani Rubber Ugyog Pvt. Ltd. (accused no.1 in Criminal Complaint No.1395 of 2014).

(3.) The other company as has been arraigned as an accused in all three complaints is M/s Lakhani Fashion (India) Pvt. Ltd., with the other accused in each of those cases being Mr. P.D. Lakhani, Mr. Mayank Lakhani (petitioner in these petitions), Ms. Suman Lakhani and Mr. Amar Jeet Kalra, though in one complaint, i.e. No.1396 of 2014, one Pushpender has also been arraigned, as has one Krishan Gopal Sharma (in Complaint No.1395 of 2014).