ANIL CHANANA Vs. SANJAY KUMAR

JUDGEMENT

(1.) By this order, CRM-M-8043, 7965, 7969, 7988, 7989, 7079, 7093, 8170 of 2018 and CRM-M-44657, 44666 of 2017 shall stand disposed of as the issues which need determination are common and criminal complaints filed under Section 138 read with Section 141 of Negotiable Instruments Act are similarly worded.

(2.) In all these petitions Amira Pure Foods Pvt. Ltd. is accused no.1. Amira Pure Foods Pvt. Ltd. is alleged to have committed offence under Section 138 read with Section 141 of the Negotiable Instruments Act as the negotiable instruments (cheques), on presentation were dishonoured by the bank of the drawer and the payment has not been made inspite of the notice of demand. In all the cases petitioner Anil Chanana has been impleaded as an accused being the Director of Amira Pure Foods Pvt. Ltd..

(3.) The details of all the cases along with complaint number, name of complainant, date of the cheque, amount can be noticed from the following table:-