Legendary actor Dilip Kumar acquitted in the 18-year-old cheque bounce case

February,23,2016: Legendary actor Dilip Kumar was today acquitted from all charges in the 18-year old cheque bounce case by Girgaum Magistrate court in Mumbai.

The matter relates to a company named Geekay Exim India Limited of which Dilip Kumar was the honorary chairman.

The company had reportedly raised crores of money from different lender and had issued cheques for repayment of the same almost 12 years back.

They had issued cheques for repayment and around twelve years ago, sometime in 1998, after which company started to default in its payments and cases started getting filed against everyone associated with the company.

The cheques bounced and a case was registered against everyone involved in the company.

The court in its wisdom ruled that Dilip Kumar was not directly involved in the day-to-day affairs of the company and hence he cannot be held guilty for the default of payments.

The thespian was thereby acquitted of all charges leveled against him.

Expressing concern over her husband fragile health, veteran actor Saira Banu has asked his fans to pray that the stress related to an 18-year-old case should not affect him.

Dilip Kumar, 94, was granted exemption from personal appearance in the matter today.

Read Laws @ LatestLaws.in-

Negotiable Instruments Act,1881

• Negotiable Instruments (Amendment and Miscellaneous Provisions) Act,2002
• Negotiable Instruments (Amendment) Act,2015