(1.) Leave granted.
(2.) This appeal is at the instance of the original complainant of a complaint filed under Sec. 138 of the Negotiable Instruments Act, 1881 (for short, "the NI Act") and is directed against the order passed by the High Court of Madras dtd. 16/2/2021 in the Criminal Original Petition No. 1063 of 2021 filed by the respondent herein (accused no.03) under Sec. 482 of the Code of Criminal Procedure (for short, "the Code"), whereby the High Court allowed the application and quashed the criminal proceedings initiated against the respondent herein in the court of the Judicial Magistrate Fast Track Court No.-II, Erode.
(3.) There are some legal issues with a never-ending debate. The debate on such legal issues goes on and on despite there being plethora of case law on the subject. The NI Act by now is almost three decades old. Sec. 141 of the NI Act is on the statute past more than three decades. There are various decisions of this Court and High Courts explaining the true purport of Sec. 141 of the NI Act. However, the debate on Sec. 141 of the NI Act is never ending. The present litigation is also one in which we have been called upon to look into Sec. 141 of the NI Act.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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