- (1.) J. K. Mathur, J. This petition under Section 482, Cr. P. C. seeks quashing of the proceedings pending in the Court of Xllth Addl. Chief Judicial Magistrate, Lucknow consequent to the charge-sheet filed on 11-2-1994.
(2.) THE First Information Report was lodged by the opposite party No. 5 against the petitioner on 21-9-93 at Police Station Hussain Ganj, Lucknow. THE petitioner chal lenged that Report in Writ Petition No. 5547 (M/b) of 1993 and an interim order was passed on 9-12-1993 by which the arrest of the petitioner was stayed. After conclusion of the investigation, a charge-sheet appears to have been filed in the Court of Xllth Addl. Chief Judicial Magistrate, Lucknow. THE proceedings consequent to the said charge-sheet have been challenged by this petition. Opposite Party No. 5 appeared in this Court through Counsel on 16-3-1994 and was granted two week's time for filing counter-affidavit, on 12-4-1994 the case was listed again, being the date fixed on 16-3-1994. The opposite party No. 4 did not appear. No counter-affidavit has been filed. I have heard learned Counsel for the petitioner. The main contention raised on behalf of the petitioner firstly was that in the case where a cheque has been dis-honoured, the appropriate remedy lays in the prosecution for the offence under Section 138 of the Negotiable Instruments Act and not a prosecu tion under Section 420, I. P. C. It was also urged that in any view of the matter allegation, as contained in the First Information Report, did not make out any offence under Section 420, I. P. C.
(3.) THE first contention raised on behalf of the petitioner is not tenable. THE offence under Section 138, rests on the issuance of a cheque for payment of which there was no money available in the Account and the cheque was dis-honoured while the requirement of an offence under Section 420, I. P. C. is entirely different. Under the provisions of Section 420, I. P. C. a person may be punished in case he dis- honestly induces a person to deliver property to any person, or to make, alter or destroy any valuable security or part of it or any document which is capable of being converted into a valuable security. While in offence under Section 138 of the Negotiable Instruments Act, there may not be any guilty intention to cheat at the time of issuance of a cheque, the offence under Section 420, I. P. C. can be committed only if there is an intention to cheat at the time when a person receives any property and issues a cheque knowing that it would be dis-honoured. These two offences are, therefore, essentially different and the petitioner cannot claim that because the Act alleged may be an offence under Section 138 of the Negotiable Instruments Act, he may not be prosecuted for the offence under Section 420, I. P. C.;