Ifci Factors Ltd. vs State Of Nct Of Delhi & Ors.
2015 Latest Caselaw 4222 Del

I- 58
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                   Date of Decision: May 25, 2015

+     CRL.M.C. 2267/2015 & Crl. M.A.Nos.7983-84/2015
      IFCI FACTORS LTD.                                   ..... Petitioner
                    Through:            Mr. Deepak Bisht, Advocate

                          versus

      STATE OF NCT OF DELHI & ORS.             ..... Respondents
                    Through:  Mr. Karan Singh, Additional
                              Public Prosecutor for respondent-
                              State

      CORAM:
      HON'BLE MR. JUSTICE SUNIL GAUR

                          JUDGMENT

% (ORAL)

Vide impugned order, petitioner's complaint under Section 138 of The Negotiable Instruments Act, 1881 has been returned on the ground of lack of territorial jurisdiction while relying upon Apex Court's decision in Dashrath Rupsingh Rathor v. State of Maharashtra (2014) 9 SCC 129.

At the hearing, learned counsel for petitioner assailed the impugned order and submitted that the cheques in question were 'payable at par' at all branches of Axis Bank Ltd. and so, return of complaint in question is bad in law.

Upon hearing and on perusal of the impugned order, material on record and the decisions cited, I find that the question raised in this petition already stands answered by this Court in Crl. M.C.No.700/2012

Crl.M.C.No.2267/2015 Page 1 Neerav J Shah & anr. Vs. State & anr., decided on 23rd March, 2015.

In view of above, finding no illegality or infirmity in the impugned order, this petition and applications are dismissed.

                                                       (SUNIL GAUR)
                                                         JUDGE
MAY 25, 2015
r




Crl.M.C.No.2267/2015                                                Page 2