SHYAM SUNDER SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the instant petition under sec. 482 of the Code of Criminal Procedure, 1973, (hereinafter referred to as "the Code") the petitioner has prayed that the proceedings in case No. 578/2022, pending before the Special Judge, Negotiable Instruments Act Cases No. 3, Bikaner (hereinafter referred to as "the trial Court") be quashed.

(2.) The premise on which the present petition has been filed is rather unique and intriguing. The facts as goes are that the petitioner, being the authorized signatory of M/s. S.S. and Sons, issued a cheque dtd. 8/6/2014 bearing No. 631583 drawn on State Bank of Bikaner and Jaipur, Bikaner to the complainant (respondent No. 2 herein).

(3.) It is to be noted that the cheque in question was drawn for Rs.7,55,125.00 (Rupees Seven Lacs Fifty Five Thousand One Hundred and Twenty-Five) so far as figures/numbers are concerned, but in words such amount, due to inadvertence or otherwise, was inscribed as "Rupees Seven Lacs Fifty Thousand One Hundred Twenty Five Only".