A.P.S. RANA Vs. ISHWAR SINGH

JUDGEMENT

(1.) The challenge in this petition is to the criminal complaint dated 12.3.1999 (Annexure P-2) and the consequent summoning order dated 7.5.1999 (Annexure P-3).

(2.) The Crystal Credits Corporation Limited has its registered Head Office at New Delhi and as per Annexure P-3, accused Nos. 2 to 4, namely Dr. M. Pathak, R.C. Joshi, A.P. S. Rana and Karamvir Singh are its officials. On Aug. 5, 1998, the Corporation had issued a Cheque No. R.N.G. 843648 for a sum of Rs. 57,500.00 drawn on Punjab National Bank, Panipat, in favour of Ishwar Singh, complainant. The said Cheque, on its presentation in the Bank, was returned back with the remarks that the payment has been stopped by the drawer of the Cheque i.e. the Corporation. Hence, the complaint under Sec. 138 of the Negotiable Instruments Act and Sec. 420 Indian Penal Code was filed.

(3.) I have heard Mr. A.K. Singal, the learned counsel for the petitioner and Mr. Arun Sangwal, the learned counsel representing the respondent.