MANIL KAUSHIK Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of order dtd. 5/6/2019 (Annexure P-9), passed by Superintendent of Police, Jind (respondent No.2) alleging the same to be without jurisdiction, vague, indefinite, non-speaking and cryptic in nature.

(2.) Petitioner-Manil Kaushik, alleges that he along with Surender Kumar were partners and were contractors under the name and style of M/s The Mangalpur Kaushik Cooperative Labour and Construction Society Ltd., Mangalpur. It is alleged that while Surinder Kumar used to look after the accounts and official transactions of the society, the petitioner is used to handle the work at the site. It is alleged that Surinder Kumar was a clever person having dishonest intentions to defraud the petitioner from the very beginning and had taken a blank cheque book duly signed from the petitioner in June, 2018 in his absence regarding which the petitioner filed a complaint with the police but the police did not take any action. It is further the case of the petitioner that thereafter said Surinder Kumar started misusing the cheques by filling up the same in his own hand-writing and also gave some cheques to Jai Bhagwan, Jagbir Singh, Sumit Kaushik, Mukesh, Rajesh and Alok, who have all issued notices to the petitioner for alleged dishonour of cheques. It is further the case of the petitioner that in fact the said Surinder Kumar is in possession of 9 cheque books bearing Nos.440631 to 440730, 306971 to 307070, 139051 to 139075, 205636 to 205735, 98276 to 98375, 938626 to 938725, 1231 to 1240, 1201 to 1210, 862951 to 863050 out of which 84 blank cheques are signed by the petitioner.

(3.) The petitioner had earlier approached this Court by way of filing CRM-M-15343-2019, which was disposed of vide order dtd. 3/4/2019. The relevant extract of which read as follows: