Delhi District Court
Dhan Sanchai Co Operative Thrift Credit ... vs Vinod Kumar on 1 April, 2026
17 CT CASES / 5554/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Vijay Kumar /0 (KALKAJI) 01.04.2026
Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Accused in person.
Ld. Counsel for complainant is directed to supply copy of the complaint along with all the annexed documents to the accused on the whatsapp number - 7836808526 (as provided by the accused in Court).
Offence being bailable in nature, Accused is admitted to bail on furnishing personal bonds and surety bonds in the sum of Rs. 25,000/-.
Accused is directed to furnish the same positively on the NDOH, failing which, he/she shall be burdened with cost of Rs. 2000/- to be paid to the opposite party.
Put up for furnishing of bail bonds/framing of notice/filing application U/s 145 (2) NI Act on 24.08.2026. Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:47:50 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 10 CT CASES / 5511/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Rohit Kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Summon not received back.
Ld. Counsel for complainant has filed tracking reports of service of summons. Let the same be taken on record.
Perusal of the same shows that the summons have not been duly served on the accused.
Complainant is directed to file fresh address/physically verified address of the accused by way of an affidavit.
Let fresh summons be issued to the accused on filing of PF/RC/Speed Post/Email and Whatsapp and the aforesaid affidavit within 15 days through DCP, returnable for NDOH.
Complainant is directed to place on record the tracking report of the summon sent through speed post along with certificate U/s 63 BSA on NDOH.
Be put up on 24.08.2026. Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:47:54 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 11 CT CASES / 5512/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Meenakhsi /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Summon not received back.
Ld. Counsel for complainant has filed tracking reports of service of summons. Let the same be taken on record.
Perusal of the same shows that the summons have not been duly served on the accused.
Complainant is directed to file fresh address/physically verified address of the accused by way of an affidavit.
Let fresh summons be issued to the accused on filing of PF/RC/Speed Post/Email and Whatsapp and the aforesaid affidavit within 15 days through DCP, returnable for NDOH.
Complainant is directed to place on record the tracking report of the summon sent through speed post along with certificate U/s 63 BSA on NDOH.
Digitally signed Be put up on 24.08.2026. SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:47:56 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026
12 CT CASES / 5513/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Pinky Singh /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Summon not received back.
Ld. Counsel for complainant has filed tracking reports of service of summons. Let the same be taken on record.
Perusal of the same shows that the summons have been duly served on the accused.
Accused has not appeared despite repeated calls. Issue fresh B/W against the Accused through SHO in the sum of Rs. 15000/- with one surety in like amount on filing of PF within 15 days returnable on NDOH.
Digitally signed
Be put up on 24.08.2026. by SHRUTI
SHRUTI SHARMA
SHARMA Date:
2026.04.01
14:47:57 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
13 CT CASES / 5514/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Bhupesh Kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Summon not received back.
Ld. Counsel for complainant has filed tracking reports of service of summons. Let the same be taken on record.
Perusal of the same shows that the summons have been duly served on the accused.
Accused has not appeared despite repeated calls. Issue fresh B/W against the Accused through SHO in the sum of Rs. 15000/- with one surety in like amount on filing of PF within 15 days returnable on NDOH.
Be put up on 24.08.2026. Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:47:59 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 14 CT CASES / 5515/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Suresh Khanna /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Summon not received back.
Ld. Counsel for complainant has filed tracking reports of service of summons. Let the same be taken on record.
Perusal of the same shows that the summons have not been duly served on the accused.
Complainant is directed to file fresh address/physically verified address of the accused by way of an affidavit.
Let fresh summons be issued to the accused on filing of PF/RC/Speed Post/Email and Whatsapp and the aforesaid affidavit within 15 days through DCP, returnable for NDOH.
Complainant is directed to place on record the tracking report of the summon sent through speed post along with certificate U/s 63 BSA on NDOH.
Be put up on 24.08.2026. Digitally signed
by SHRUTI
SHRUTI SHARMA
SHARMA Date:
2026.04.01
14:48:01 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
15 CT CASES / 5516/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Barkha /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Summon not received back.
Ld. Counsel for complainant has filed tracking reports of service of summons. Let the same be taken on record.
Perusal of the same shows that the summons have been duly served on the accused.
Accused has not appeared despite repeated calls. Issue fresh B/W against the Accused through SHO in the sum of Rs. 15000/- with one surety in like amount on filing of PF within 15 days returnable on NDOH.
Digitally signed
Be put up on 24.08.2026. by SHRUTI
SHRUTI SHARMA
Date:
SHARMA 2026.04.01
14:48:03
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
16 CT CASES / 5553/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Sushi Kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Summon not received back.
Ld. Counsel for complainant has filed tracking reports of service of summons. Let the same be taken on record.
Perusal of the same shows that the summons have not been duly served on the accused.
Complainant is directed to file fresh address/physically verified address of the accused by way of an affidavit.
Let fresh summons be issued to the accused on filing of PF/RC/Speed Post/Email and Whatsapp and the aforesaid affidavit within 15 days through DCP, returnable for NDOH.
Complainant is directed to place on record the tracking report of the summon sent through speed post along with certificate U/s 63 BSA on NDOH.
Digitally signed
Be put up on 24.08.2026. by SHRUTI
SHRUTI SHARMA
SHARMA Date:
2026.04.01
14:48:05 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
18 CT CASES / 5555/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Vicky /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Summon not received back.
Ld. Counsel for complainant has filed tracking reports of service of summons. Let the same be taken on record.
Perusal of the same shows that the summons have been duly served on the accused.
Accused has not appeared despite repeated calls. Issue fresh B/W against the Accused through SHO in the sum of Rs. 15000/- with one surety in like amount on filing of PF within 15 days returnable on NDOH. Digitally signed by Be put up on 24.08.2026. SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:48:07 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 36 CT CASES / 1154/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. KRISHNA DEVI /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Proposed Accused with counsel through VC.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without Digitally by SHRUTI signed imposing any costs on the accused." SHRUTI SHARMADate:
SHARMA 2026.04.01 14:48:09 (Shruti+0530 Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 26 CT CASES / 741/2025 DHAN SANCHAI Vs. VINOD KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Accused in person.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Since the accused is already before this Court, he is deemed to be summoned.
Both the parties have expressed their willingness to refer the matter to the Mediation Centre.
Vide my separate referral order, matter is referred to Mediation Centre, Saket Courts, New Delhi for 15.04.2026 at 02:00 p.m. It is made clear that if the parties do not appear for the mediation then heavy cost will be imposed on the absentee party.
Put up for report regarding settlement otherwise for furnishing of Digitally signed by bail bonds/framing of notice, moving application U/s 145 (2) if any on SHRUTI SHRUTI SHARMA SHARMA Date:
25.08.2026. 2026.04.01 14:48:13 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 21 CT CASES / 735/2025 MS Dhan Sanchai Cooperative Thrift Credit Society Ltd Vs. Lakshman /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date: 2026.04.01 14:48:16 +0530 through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:48:18 (Shruti Sharma-I) +0530 JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 Digitally signed by SHRUTI SHRUTI SHARMA Date: SHARMA 2026.04.01 14:48:20 +0530 22 CT CASES / 737/2025 m/s dhan sanchai co op t and c society Vs. sonam /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:48:22 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 Digitally signed by SHRUTI SHRUTI SHARMA Date: SHARMA 2026.04.01 14:48:24 +0530 23 CT CASES / 738/2025 m/s dhan sanchai co op t and c society ltd Vs. chandani /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:48:26 (Shruti Sharma-I) +0530 JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 24 CT CASES / 739/2025 Ms Dhan Sanchai Co Operative Thrift Credit Society Ltd Vs. preeti sharma /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:49:12 +0530 house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:49:15 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 25 CT CASES / 740/2025 Ms Dhan Sanchai Co Operative Thrift Credit Society Ltd Vs. POOJA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed by SHRUTI SHRUTI SHARMA
Date:
SHARMA 2026.04.01
14:49:17
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
27 CT CASES / 1144/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. ANOOP SINGH /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:49:19 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 28 CT CASES / 1145/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. RAJESH KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed SHRUTI by SHRUTI
SHARMA
SHARMA Date: 2026.04.01
14:49:21 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
29 CT CASES / 1146/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. MANISH PANCHAL /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:49:24 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 30 CT CASES / 1147/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. SANJAY /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused." by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:49:26 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 31 CT CASES / 1148/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. HEMANT SHARMA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:49:28 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 32 CT CASES / 1149/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. VIJAY KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:49:30 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 33 CT CASES / 1150/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. PUJA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signedSHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:49:33 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 34 CT CASES / 1151/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. SUNITA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:49:35 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 35 CT CASES / 1153/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. PARVEEN KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally allowed by the Court without imposing any costs on the accused." signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:49:38 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 37 CT CASES / 1155/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. YOGESH SHARMA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:49:40 (Shruti Sharma-I)+0530 JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 38 CT CASES / 1156/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. ASHOK KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:49:42 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 39 CT CASES / 1157/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. MAN MOHAN /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signedSHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:49:44 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 40 CT CASES / 1158/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. AJAY KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:49:47
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
41 CT CASES / 1159/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. VINOD KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:50:04 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 42 CT CASES / 1160/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. CHARAN SINGH /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed by SHRUTI SHRUTI SHARMA
SHARMA Date:
2026.04.01
14:50:11 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
43 CT CASES / 1161/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. VIKRAM SINGH /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Digitally signed by SHRUTISHRUTI SHARMA Pre-summoning evidence led. Arguments on summoning heard.
SHARMA Date:
2026.04.01 14:50:13 +0530 Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused."
SHRUTI by SHRUTI
SHARMA
SHARMA Date: 2026.04.01
14:50:15 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
44 CT CASES / 1162/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. USHA DEVI /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed by allowed by the Court without imposing any costs on the accused." SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:50:22 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 45 CT CASES / 1163/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. MAMTA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:50:33 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 46 CT CASES / 1164/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. ABHISHEK GAUTAM /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed by SHRUTI SHRUTI SHARMA
SHARMA Date:
2026.04.01
14:50:35 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
47 CT CASES / 1165/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. LALIT KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signedSHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:50:38 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 48 CT CASES / 1166/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. KULDEEP /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
SHRUTI Digitally signed by
SHRUTI SHARMA
SHARMA Date: 2026.04.01
14:50:40 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
49 CT CASES / 1167/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. GAJANAND /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:50:43 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 50 CT CASES / 1168/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. SANTOSH /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:50:45 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 51 CT CASES / 1169/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. KAVITA KUMARI /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused." by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:50:48
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
52 CT CASES / 1170/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. NEETU N /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused." by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:50:50
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
53 CT CASES / 1171/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. PARAMJEET SANDHU /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:50:52 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 54 CT CASES / 1172/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. RAJESH KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:50:55 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 55 CT CASES / 1173/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. SHAGIR AHMAD /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:50:57 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 56 CT CASES / 1174/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. LATA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:51:00 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 57 CT CASES / 1175/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. JITENDRA SINGH /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:51:04 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 58 CT CASES / 1176/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. GEETA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:51:10 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 59 CT CASES / 1177/2025 DHAN SANCHAI COOPERATIVE SOCIETY LTD. Vs. Lalit Dhakolia /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Accused in person.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Since the accused is already before this Court, he is deemed to be summoned.
Offence being bailable in nature, Accused is admitted to bail on furnishing personal bonds and surety bonds in the sum of Rs. 20,000/-. Accused is directed to furnish the same positively on the NDOH, failing which, he/she shall be burdened with cost of Rs. 2000/- to be paid to the opposite party.
Ld. Counsel for complainant is directed to supply copy of the complaint along with all the annexed documents to the accused on the whatsapp number - 9643309324 (as provided by the accused in court today).
Put up for furnishing of bail bonds/framing of notice/filing application U/s 145 (2) NI Act on 25.08.2026.
Digitally
signed by
SHRUTI
SHRUTI SHARMA
SHARMA Date:
2026.04.01
14:51:13
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
63 CT CASES / 2950/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. GULLU /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed by SHRUTISHRUTI SHARMA SHARMA Date:
2026.04.01 14:51:19 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 64 CT CASES / 2951/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. RAVINDER SINGH /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused." SHRUTI by SHRUTI SHARMA Date: SHARMA 2026.04.01 14:51:22 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 65 CT CASES / 2952/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. RANJEET SAHI /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:51:25 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 66 CT CASES / 2953/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. AKASH KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:51:28
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
76 CT CASES / 3081/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Ritu Gupta /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:51:30 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 77 CT CASES / 3082/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Narendar Kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused." by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:51:33 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 78 CT CASES / 3083/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Ravi Kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:51:35
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
79 CT CASES / 3084/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Reena Rani Das /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed by allowed by the Court without imposing any costs on the accused." SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:51:38 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 80 CT CASES / 3085/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Lajja /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally allowed by the Court without imposing any costs on the accused." signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:51:42 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 81 CT CASES / 3087/2024 M/s Dhan Sanchai Co Op Tand C Society Ltd Vs. Mahaveer /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:51:45 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 82 CT CASES / 3088/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Colwin Harrison /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused."
SHRUTI
by SHRUTI
SHARMA
SHARMA Date:
2026.04.01
14:51:48 +0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
83 CT CASES / 3089/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Rajveer Singh /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:51:50 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 84 CT CASES / 5507/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Jai Prakash /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:51:52 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 85 CT CASES / 5508/2024 M/s Dhan Sanchai Co Op T And C Society Ltd Vs. Sanjay Thakur /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:51:55
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
86 CT CASES / 5509/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Ratan Jha /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:51:58 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 87 CT CASES / 5510/2024 M/s Dhan Sanchai Co T And C Society Ltd Vs. Ravinder Kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:52:00 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 89 CT CASES / 2924/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. RAHUL SINGH /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:52:03 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 90 CT CASES / 2925/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. Santosh /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused."SHRUTI by SHRUTI SHARMA Date: SHARMA 2026.04.01 14:52:05 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 91 CT CASES / 2926/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. RAJESH PRASAD /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:52:08 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 92 CT CASES / 2927/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. SERAZ AHMED /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally allowed by the Court without imposing any costs on the accused." signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:52:10 (Shruti Sharma-I) +0530 JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 93 CT CASES / 2928/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. ANITA DEVI /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:52:13
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
94 CT CASES / 2929/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. anita jayant /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused." by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:52:15
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
95 CT CASES / 2930/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. niraj kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01 14:52:18 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 97 CT CASES / 2932/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. pawan kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signedSHRUTI by SHRUTI SHARMA SHARMA 14:52:20 Date: 2026.04.01 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 98 CT CASES / 2933/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. RIZWANA BEGUM /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed bySHRUTI SHRUTI SHARMA SHARMA Date: 2026.04.01 14:52:23 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 99 CT CASES / 2934/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. MANOJ KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed bySHRUTI SHRUTI SHARMA SHARMA Date: 2026.04.01 14:52:25 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 100 CT CASES / 2935/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. HABIB /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:52:27 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 101 CT CASES / 2936/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. VARUN KAHOL /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed by SHRUTI SHRUTI SHARMA
SHARMA Date:
2026.04.01
(Shruti Sharma-I) 14:52:29 +0530
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
102 CT CASES / 2937/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. DHEERAJ /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed by allowed by the Court without imposing any costs on the accused." SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:52:32 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 103 CT CASES / 2938/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. RAHUL CHAUHAN /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally signed allowed by the Court without imposing any costs on the accused." by SHRUTI SHRUTI SHARMA Date:
SHARMA 2026.04.01
14:52:34
+0530
(Shruti Sharma-I)
JMFC (NI Act-01), South-East,
Saket Courts, New Delhi, 01.04.2026
104 CT CASES / 2939/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. LAKAHAN /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signedSHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:52:36 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 105 CT CASES / 2940/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. SATISH KUMAR SHARMA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:52:39 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 106 CT CASES / 2941/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. RAJESH KUMARI MUKESH/0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:52:43 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 107 CT CASES / 2942/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. durjan singh rathore /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed by SHRUTISHRUTI SHARMA SHARMA Date:
2026.04.01 14:52:49 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 108 CT CASES / 2943/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. RAJU SHARMA /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signedSHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:52:51 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 109 CT CASES / 2944/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. LAXMI /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:52:54 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 110 CT CASES / 2945/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. SARASWATI /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signed bySHRUTI SHRUTI SHARMA SHARMA Date: 2026.04.01 14:52:56 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 111 CT CASES / 2946/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. ABHISHEK /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused."
Digitally signedSHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:52:58 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 112 CT CASES / 2947/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. Arun Kumar /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be Digitally allowed by the Court without imposing any costs on the accused." signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:53:01 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 113 CT CASES / 2948/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. VINOD KUMAR /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed SHRUTI by SHRUTI SHARMA SHARMA Date: 2026.04.01 14:53:03 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026 114 CT CASES / 2949/2025 Dhan Sanchai Co operative Thrift Credit Society Ltd Vs. Husana Ara /0 (KALKAJI) 01.04.2026 Present: Mr Arpan Shukla, Ramendra Mohan Singh, Mukul Srivastav, Yashika Malohtra, Harender Yadav and Vishal Yadav counsels for complainant with AR.
Pre-summoning evidence led. Arguments on summoning heard. Entire record including the complaint and the annexed documents perused thoroughly. It is alleged that accused issued the cheque in question to the complainant in discharge of liability. On presentation, the same got dishonoured vide the return memo of the bank. Thereafter, demand notice was sent to the accused by the complainant. Despite service/ deemed service of said notice, accused has failed to make the payment within 15 days as per provisions of the Negotiable Instruments Act, 1881.
On consideration of the complaint, annexed documents and verification affidavit of the complainant, this Court is of the opinion that prima facie there are sufficient grounds for proceeding against the accused mentioned below for the commission of offence under Section 138, Negotiable Instruments Act, 1881. In terms of inquiry conducted, all the statutory requirements have been complied with. The complaint is filed within the period of limitation as prescribed under Section 142(1)(b) of the Negotiable Instruments Act, 1881.
Let accused be summoned on filing of PF, RC/ Speed Post/ approved Courier service/E-mail within 15 days for 25.08.2026.
Complainant is directed to place the tracking report of summons sent through speed post on record on the next date. In the event the house/office/premises is found to be locked/refusal to accept the service/any other contingency, the process be served through affixation in terms of Section 65, CrPC.
As per the guidelines laid down in Damodar S. Prabhu Vs. Sayed Babalal H, AIR 2010 (SC) 1907, Ahlmad is directed to make a mention on the summons issued against the accused (by adding separate sheet, if required) that "accused can make an application for compounding of the offence at the first and second hearing of the case and if such an application is made, compounding may be allowed by the Court without imposing any costs on the accused." Digitally signed by SHRUTI SHRUTI SHARMA SHARMA Date:
2026.04.01 14:53:06 +0530 (Shruti Sharma-I) JMFC (NI Act-01), South-East, Saket Courts, New Delhi, 01.04.2026