RAJAT KUMAR TIWARI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this Criminal Miscellaneous Petition for quashing of Complaint No.119/2017 pending before Special Metropolitan Magistrate (NI Act Cases) No.5, Jaipur Metropolitan, Jaipur and against the order dtd. 18/5/2017 whereby the Trial Court has taken cognizance against the petitioner.

(2.) It is contended by counsel for the petitioner that cheque in question belongs to Vegas Technology. Vegas Technology has not been made an accused in the complaint nor has the other partner been arrayed as the accused in the complaint.

(3.) It is contended that as per Sec. 141 of the Negotiable Instruments Act, the firm ought to have been made an accused in the case.