Atul Kumar Jain, J. - (1.) All these thirteen matters relate to different cases of Section 138, Negotiable Instruments Act, 1881 (for short "the Act of 1881") against the accused-non-petitioners. Accused-non-petitioners had filed criminal revisions before the learned Additional Sessions Judge No. 1, Udaipur and the Revisional Court vide order dated 4.9.2012 had quashed the order dated 3.4.2012 passed by Judicial Magistrate No. 1, Udaipur in all the thirteen matters, whereby cognizance was taken by the Trial Court against non-petitioners under Section 138 of the Act of 1881. Aggrieved by the order dated 4.9.2012 passed by Revisional Court in these cases, these criminal revisions have now been filed by the complainant.
(2.) I have heard learned counsel for both the parties. In the impugned order, the learned Additional Sessions Judge has reached to a conclusion that there is no evidence available on record which shows that Mahaveer Singh Kothari has authorised to act on behalf of the company and oral evidence in this regard should not be acceptable and so the learned Additional Sessions Judge had concluded that the above person (Mahaveer Singh Kothari) had no locus standi to file a complaint and hence cognizance could not have been taken looking to the provisions of Section 142(a) of the Act of 1881. The learned Sessions Judge had observed in the impugned order that the notice which was given to the accused was given by Mahaveer Singh Kothari on behalf of the complainant-company as its Director duly authorised by the resolution passed by the company while actually he was never authorised by the company to act like that.
(3.) Per contra, the petitioner-complainant has argued that a complaint under Section 138 of the Act of 1881 can be filed any of the Directors of the Company and at the time of cognizance, the Court has to see only basic requirements of Section 138 of the Act of 1881 and the Court was supposed not to conduct the mini trial so as to appreciate the evidence and find out that if the person is authorised to file a complaint under Section 138 of the Act of 1881 or not. It has also been argued on behalf of the complainant-petitioner that the premises taken by the Sessions Court is misconceived because the complainant was filed by the Director of the Company.;