Prashant Kumar, J. - (1.) THIS application has been filed for quashing the order dated 30.08.2011 passed by Sri K.K. Jha, learned Judicial Magistrate, Dhanbad in C.P. Case No. 1033 of 2011 whereby he took cognizance of the offence under section 138 of Negotiable Instrument Act. It appears that petitioner took friendly loan from complainant to the tune of Rs. 1,50,000/ -. It is alleged that the petitioner returned above loan to the complainant on 12.10.2010 by issuing a cheque bearing No. 246460 dated 30.11.2010. It is stated that the said cheque was deposited by the complainant in his account opened in Bank of India, Hirapur Branch, Dhanbad on 18.02.2011, but the same was dishonoured. Thereafter, complainant gave notice to the petitioner on 09.03.2011. It is stated that the petitioner requested the complainant to produce the cheque again in the bank for encashment. Thereafter, complainant again deposited the cheque in his account on 05.05.2011 for encashment, but again the same has been dishonoured. Thereafter, he again gave notice on 11.05.2011. It is stated that when the petitioner did not give any response to his notice dated 11.05.2011, the present complaint petition filed on 03.06.2011, within the time stipulated under section 142 of the Negotiable Instrument Act (hereinafter referred to as 'the Act'). It appears that, thereafter the court below considered the statement of complainant on S.A. and other papers produced by complainant and came to the conclusion that prima facie, offence under section 138 of the Act is made out. Accordingly, by the impugned order, he took cognizance of the offences stated above.
(2.) IT is submitted by Sri Pratiush Lala, learned counsel appearing for the petitioner that the petitioner ought to have filed the complaint petition within 30 days from the date of cause of action which arose after dishonour of cheque for the first time. It is submitted that the complainant, cannot be allowed to create a second cause of action by producing the cheque in the bank for the second time. In support of his contention, he relied upon a judgment of this Court in Gopal Mishra Vs. State of Jharkhand & Anr. reported in : 2010 (1) JLJR 152. Accordingly, he submits that the impugned order cannot be sustained. On the other hand, Sri Jai Prakash, Additional A.G. appearing for the State submits that the aforesaid judgment of this Court in Gopal Mishra Case is based upon the judgment of the Hon'ble Supreme Court delivered in Sadanandan Bhadran Vs. Madhavan Sunil Kumar reported in : (1998) 6 SCC 514. He submits that the aforesaid judgment and other subsequent judgment of the Hon'ble Supreme Court has been re -considered by a Three Judges Bench of Hon'ble Supreme Court in MSR Leathers Vs. S. Palaniappan and Another reported in : (2013) 1 SCC 177 wherein the Hon'ble Supreme Court over ruled the Sadanandan case and held that the holder of a cheque can launch prosecution against the drawer of the cheque on the basis of 2nd and/or successive dishonour of the cheque. Accordingly, he submits that the judgment passed by this Court in Gopal Mishra case is no longer a good law. Learned A.A.G. Submits that in the instant case, it is an admitted position that the cheque was drawn on 30.11.2010 and the same was deposited for encashment for the second time on 5.5.2011 within six months from 30.11.2010. Under the said circumstances, if the cheque is dishonoured for the second time, then it is open for the complainant to file complaint against the petitioner. Accordingly, he submits that there is no illegality in the impugned order.
(3.) HAVING heard the submissions, I have gone through the record of the case. It is an admitted position that the cheque was drawn on 30.11.2010. It is also admitted that it was deposited in the bank for the second time on 5.5.2011 and the same was dishonoured on that date itself. Thereafter, a notice given to the petitioner on 11.5.2011 within time stipulated under section 138 Proviso (b) of the Act. It further appears that after the notice, complaint petition filed on 3rd June, 2011 within the time stipulated. Thus, now the only question arose whether the complainant can file complaint petition against the petitioner after dishonour of the cheque for the second time.;