VEENA SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 Code of Criminal Procedure seeking quashing of Complaint No.NACT/559 of 2018 dated 23.02.2018 (Annexure P/1) titled as Gupta Smelters Private Limited Vs. Veena Sharma and Anr, pending before Judicial Magistrate 1st Class, Sangrur, summoning order dated 23.02.2018(Annexure P-2) and all subsequent proceedings arising therefrom.

(2.) Complainant-respondent No.2 filed a complaint under Section 138 of Negotiable Instruments Act for dishonour of cheque dated 27.09.2017 presented in bank for payment on 26.12.2017. The cheque was allegedly issued for payment of RS.27,58,458/-. As per the legal notice issued before filing of the complaint, petitioner had issued this cheque towards his liability for the amount mentioned in the cheque.

(3.) This fact is not disputed that after the issuance of cheque and notice, following payments were made in the account of respondent No.2- complainant by the petitioner:-