Abhai Kumar, J. - (1.) Heard learned counsel for the applicant, learned A.G.A. for the State. None present on behalf of opposite party no.2 even in revised list.
(2.) This petition has been preferred against the order dated 29.4.2005 passed by A.C.J. M., Court No.10, Meerut in Case No.510/9 of 2005 whereby the applicant was summoned for facing the trial.
(3.) The facts as evident from the complaint, copy of which has been filed as Annexure No.1 to the petition, the complainant/opposite party no.2 was the owner of firm, namely, M/s Satyendra Sports dealing with sport articles, whereas the applicant/accused M/s Sharma Traders is owned by Smt. Charu Sharma. Various articles were supplied by the complainant to the accused and in regard to the payment three cheques dated 20.8.2004, 25.8.2004 and 30.8.2004, each of Rs.5000/- were issued by the accused and when these cheques were presented for encashment, then these cheques were dishonoured and communication in this regard was sent by the bank to the opposite party no.2 by memo dated 28.2.2005. A registered notice dated 18.3.2005 was sent to the applicant for making payment within 15 days from receipt of notice, but in spite of service of notice, payment is not being made. Consequently, the complaint was filed.;