H.S.MADAAN,J. - (1.) Case taken up through video conferencing.
(2.) Briefly stated facts of the case are that complainant Rajinder Yadav had filed a complaint under Section 138 of the Negotiable Instruments Act, against accused Rajesh Kumar in the Court of Judicial Magistrate Ist Class, Gurugram, where the accused was summoned to face trial. The complainant moved an application under Section 143-A of the Negotiable Instruments Act, for directing the accused to pay him 20% of the cheque amount as interim compensation. That application was resisted by the accused taking various objections including that of maintainability of the application, coming up with a plea that Rajender and Jagdish Yadav had induced him to do business with them, as such the accused availed loan from ICICI Bank, where Jagdish Yadav stood as guarantor and Rajender and Jagdish Yadav received 7 blank cheques from accused in the year 2014 on the pretext that those were required for the guarantee of loan. Accused had informed the complainant that he had closed his account vide letter dated 19.1.2015 and in February 2019 he had cleared the loan amount getting the 'No Objection Certificate' from the bank. The stand taken by the accused was that Rajender and Jagdish Yadav had cheated and played fraud with him trying to transfer buses in his name by forging documents, regarding which FIR No. 1158 dated 8.10.2019, for offences under Sections 420, 406, 467, 468, 471, 506, 120-B IPC, was registered against the complainant and that the complainant had presented the cheques by forging signatures of the accused.
(3.) After hearing arguments, learned trial Magistrate had accepted the application. The relevant part of the order being as under:- "6. In the statement of objects and reasons appended to the amendment bill, it was stated that "injustice is caused to the payee of a dishonoured cheque who has to spend considerable time and resources in court proceedings to realise value of the cheque" on account of "delay tactics of unscrupulous drawers of dishonoured cheques due to easy filing of appeals and obtaining stay on proceedings." The amendment thus seeks to provide relief to payees of dishonoured cheques who get caught up in lengthy litigations and to discourage frivolous and unnecessary litigations. 7. Hon'ble Supreme Court of India in criminal appeal No.1160 of 2019 in SLP (Criminal) No.3342 of 2019 in case titled as G.J. Raja Vs. Tejraj Surana has categorically held that "Section 143-A is prospective in operation and the provision can be applied or invoked in cases where the offence under Section 138 of the Act was committed after the introduction of Section 143-A." 8. Present complaint was filed on 28.08.2019 i.e. after the Section 143-A of NI Act came into force. In the present case notice of accusation was framed upon the accused on 15.11.2019 wherein accused pleaded not guilty. Plea of defence of the accused was also recorded on 14.12.2019. The issuance of cheques by the accused have been admitted. The remaining allegations of forgery and absence of any liability are matter of trial and cannot be decided at this stage. Keeping in view the above facts, the present case is a fit case to award interim compensation to the complainant. As a necessary corollary of the above discussion, application filed by the complainant seeking 20% of the cheque amount as interim compensation u/s 143- A of the NI Act is hereby allowed. Accused is directed to pay 20% of the cheque amount as interim compensation to the complainant on 13.03.2020." ;