Delhi High Court - Orders
Manu Sahijpal vs Statenct Of Delhi And Another on 22 March, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 7428/2023
MANU SAHIJPAL ..... Petitioner
Through: Mr.Atul and Mr.Rachit, Advocates
versus
STATENCT OF DELHI AND ANOTHER ..... Respondents
Through: Mr. Laksh Khanna, APP for State
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 22.03.2024
1. By way of present application filed under Section 482 Cr.P.C., the petitioner seeks quashing of Complaint No. 3709 of 2020 as well as the consequential proceedings emanating therefrom.
2. The petitioner contends that she is merely a joint account holder and is not a signatory to the cheque. It is further submitted that the complaint is filed under Section 138 read with Section 142 NI Act and as such the petitioner cannot be held vicariously liable in the facts of the case.
3. Issue notice.
4. Learnd APP for the State accepts notice.
5. Notice be also issued to respondent No.2 by all permissible modes, returnable on 13.08.2024.
6. Till the next date of hearing, the proceedings against the petitioner shall remain stayed.
MANOJ KUMAR OHRI, J MARCH 22, 2024 na This is a digitally signed order.
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