G. J. RAJA Vs. TEJRAJ SURANA
LAWS(SC)-2019-7-131
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on July 30,2019

G. J. Raja Appellant
VERSUS
Tejraj Surana Respondents





Cited Judgements :-

PUSHPARAJSINH ANOPSINH CHUDASHAMA VS. STATE OF GUJARAT [LAWS(GJH)-2023-7-1248] [REFERRED TO]
SYED ISHRATHULLA HUSSAINI VS. NOOR AHMED N. M. [LAWS(KAR)-2022-6-1502] [REFERRED TO]
RASHMI KHANDELWAL VS. KANHIYALAL S/O SHRI RAMESH CHAND [LAWS(RAJ)-2025-1-7] [REFERRED TO]
STATE OF RAJASTHAN VS. TEJMAL CHOUDHARY [LAWS(SC)-2021-12-105] [REFERRED TO]
VISHWAS THAKUR VS. TARUN TOUR [LAWS(MPH)-2022-9-160] [REFERRED TO]
ASHWIN ASHOKRAO KAROKAR VS. LAXMIKANT GOVIND JOSHI [LAWS(BOM)-2022-7-38] [REFERRED TO]
KULDEEPSINH ANOPSINH CHUDASHAMA VS. STATE OF GUJARAT [LAWS(GJH)-2023-7-1000] [REFERRED TO]
NARA CHANDRABABU NAIDU VS. STATE OF ANDHRA PRADESH [LAWS(SC)-2024-1-39] [REFERRED TO]
SUNEEL KUMAR YADAV VS. C.B.I./A.C.B., LUCKNOW [LAWS(ALL)-2022-2-16] [REFERRED TO]
SUNIL KUMAR VS. STATE OF BIHAR [LAWS(PAT)-2022-5-2] [REFERRED TO]
ASHOK RATANLAL KHATOD VS. SUNITA SANJAY PAWADE [LAWS(BOM)-2019-11-98] [REFERRED TO]
AKHILESH KUMAR YADAV VS. STATE OF ASSAM [LAWS(GAU)-2023-6-49] [REFERRED TO]
LYKA LABS LIMITED VS. STATE OF MAHARASHTRA [LAWS(BOM)-2023-3-15] [REFERRED TO]
LYKA LABS LIMITED VS. STATE OF MAHARASHTRA [LAWS(BOM)-2023-3-15] [REFERRED TO]
SHRI MATA BALA SUNDRI LIGHTINGS VS. MAHADEV ENTERPRISES REGISTERED OFFICE [LAWS(HPH)-2021-9-27] [REFERRED TO]
M. RAGHU VS. UNION OF INDIA [LAWS(KAR)-2022-6-1405] [REFERRED TO]
HARSH SEHGAL VS. STATE [LAWS(DLH)-2022-5-92] [REFERRED TO]
ABDUL HAMEED A. KAREEM SAYYED VS. PRAMOD VISHWANATH PATIL [LAWS(BOM)-2020-3-580] [REFERRED TO]
INDOCIL SILICONS PVT. LTD VS. UNION OF INDIA [LAWS(KAR)-2022-5-25] [REFERRED TO]
RAJAN ARJUNAN VS. M/S KLM AXIVA FINVEST LTD [LAWS(KER)-2020-5-110] [REFERRED TO]


JUDGEMENT

Uday Umesh Lalit, J. - (1.)Leave granted.
(2.)This Appeal challenges the Final Order dated 08.02.2019 passed by the High Court of Judicature at Madras in Criminal O.P.No.3406 of 2019 preferred by the Appellant herein.
(3.)Complaint under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') being C.C.No.7171 of 2018 is presently pending against the Appellant before the IInd Fast Track Court -Metropolitan Magistrate, Egmore, Chennai. According to the complaint, two cheques issued by the Appellant in the sums of Rs.20,00,000/- and Rs.15,00,000/- in favour of the Respondent-Complainant were dishonoured on account of insufficiency of funds. The Complaint was lodged on 04.11.2016.


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