Thachappillil Kuttappan Narayan vs State Of Odisha And Another
2023 Latest Caselaw 4402 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                          CRLMC No. 832 of 2020

                  Thachappillil Kuttappan Narayan        ....            Petitioner
                                      Mr. Santanu Kumar Sarangi, Senior Advocate
                                              -versus-
                  State of Odisha and Another            ....      Opposite Parties
                             Mr. Prasanna Kumar Mohanty, Addl. Standing Counsel

                  CORAM:
                  THE CHIEF JUSTICE
                                                ORDER

Order No. 25.04.2023

02. 1. The cheque has been issued by M/s. Teekay Marines Pvt. Ltd.

which has not been made an accused in the complaint. However, only the Petitioner who happens to be its Managing Director has been made an accused.

2. In view of the judgment of the Hon'ble Supreme Court in Aneeta Hada v. Godfather Travels and Tours (P) Ltd., (2012) 5 SCC 661 and reiterated in Sharad Kumar Sanghi v. Sangita Rane (2015) 12 SCC 781, the order dated 21st November, 2019 passed by the S.D.J.M., Bhubaneswar in 1CC Case No.4551 of 2019 and all the proceedings consequent thereto against the Petitioner are hereby quashed.

3. The CRLMC is disposed of in the above terms. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

S.K. Jena/Secy.