SMT. SAROJ CHAWLA Vs. SMT. SUMAN GOYAL

JUDGEMENT

(1.) By these three criminal miscellaneous petitions under Section 482, Cr.P.C., the petitioner seeks quashing of the criminal complaints and has also challenged the orders dated 9.6.2006, 18.3.2006 and 9.6.2006 respectively, passed by the Additional Chief Judicial Magistrate, Sri Ganganagar (for short, "the Trial Court" hereinafter) in Criminal Complaint Cases No. 953 of 2005, 335 of 2006 and 952 of 2005 respectively.

(2.) Heard learned Counsel for the parties. Carefully gone through the orders passed by the Trial Court, as also the complaints and the averments made therein.

(3.) It is contended by the learned Counsel for the petitioner that petitioner Saroj Chawla is neither the proprietor, nor the signatory to the cheques and, therefore, the criminal complaints against her are not maintainable. In support of his contention learned Counsel for the petitioner has relied on a decision of this Court in Lalmani Singh v. Bhagwan Singh, 2006 (3) CJ (Raj) Cr. 1438 : 2007 (1) NIJ 113 (Raj).