REGENT COMPUTRONICS PVT. LTD.

SATINDER KAPUR Appellant

V/S

V.K.SEHGAL Respondents

Referred Judgements :-

S.KRISHNAMOORTHY V. B.S.KESAVAN [REFERRED TO]
UNION OF INDIA V. ASHOK SHERING LAMA [REFERRED TO]
BHOLANATH KIUMAKAR AND OTHERS V. MADANMOHAN KARMAKAR AND OTHERS [REFERRED TO]
STATE DELHI ADMINISTRATION VS. I K NANGIA [REFERRED TO]
SHEORATAN AGARWAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
U P POLLUTION CONTROL BOARD VS. MODI DISTILLERY [REFERRED TO]
MODI CEMENTS LIMITED VS. KUCHIL KUMAR NANDI [REFERRED TO]
GANGA SARAN VS. CIVIL JUDGE HAPUR GHAZIABAD [REFERRED TO]
KRISHAN BAI VS. ARTI PRESS [REFERRED TO]
N DORAISAMY VS. ARCHANA ENTERPRISES AND [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER I BOMBAY VS. MUNICIPAL CORPORATION OF GREATER BOMBAY [REFERRED TO]
INDO SWISS TIME LIMITED VS. UMRAO [REFERRED TO]
T P SINGH KALRA VS. STAR WIRE INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) The petitioner Satinder Kapur who is the Managing Director of Messrs. Indian Magnetic Ltd. has approached this Court under Section 482. Code of Criminal Procedure for quashing the criminal proceeding pending against him before the learned Chief Judicial Magistrate Shimla for the offence under Section 138. Negotiable Instruments Act. Thereinafter referred to as the Act) being Criminal Case No. 51/3 of 1997

(2.) Admittedly the petitioner had issued a cheque dated 31-3- 1997 in favour of the respondent for a sum of Rs. 68.000/-. This cheque on having been presented to the Bank by the respondent for encashment was returned dishonoured with the endorsement In sufficient funds". The respondent thereafter launched prosecution against the petitioner by preferring a complaint before the learned Chief Judicial Magistrate. Shimla.

(3.) By virtue of the present petition challenge has been laid to the continuation of the criminal proceedings inter-alia on the following grounds:

Click here to view full judgment.

SATINDER KAPUR Vs. V K SEHGAL

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address