Kanwaljit Singh Ahluwalia, J. - (1.) THE present petition has been filed under section 482 of the Code of Criminal Procedure praying that the impugned complaint case being Case No. C 944 of 2008 pending in the court of Ld. Metropolitan Magistrate, 17th Bench, Calcutta be quashed. Briefly stated, opposite party no. 2 Pradip Kumar Chatterjee instituted a complaint against Manoy Kumar Behati and the present petitioner Sushil Kumar Behati, wherein it was stated that a cheque was issued to him for discharge of legal liability and the cheque on presentation had bounced.
(2.) COUNSEL for the petitioner has submitted that the cheque was signed by Manoy Kumar Behati, who is the son of the petitioner. The petitioner herein is not the signatory of the cheque. Counsel for the petitioner submits that the petitioner is being involved in the present case only because that he is a father of the signatory of the cheque.
(3.) COUNSEL for the respondent/complainant has submitted that the bank account is jointly maintained by the petitioner along with his son and on the cheque, names of both the son of the petitioner and the petitioner are printed.;