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Judgment
MUKTA GUPTA, J.
Crl.M.A. 7297/2018 (Exemption)
Allowed, subject to all just exception.
Crl.M.A. 7296/2018
For the reasons stated in the application, delay of 62 days in filing the leave to appeal petition is condoned. Â
Application is disposed of. Â
CRL.L.P. 259/2018
1.Petitioner (APS Forex Services Pvt. Ltd.) filed complaint case no. 613738/16 under Section 138 Negotiable Instruments Act, 1881 (in short 'NI
Act') alleging that in discharge of liability arising out of issuance of foreign exchange/USD card under LERM scheme vide request letters dated 10th
January, 2014, 20th February, 2014 and 22nd February, 2014, respondent no. 1 (Shakti International Fashion Linkers) issued four cheques totaling to
Rs.12,55,513/- which were dishonored. When the aforesaid fact was brought to the knowledge of the respondent, fresh cheques bearing no. 573127
dated 15th May, 2014 for a sum of Rs.1,00,000/-, cheque bearing no. 573128 dated 21st May, 2014 for a sum of Rs.1,00,000/-, cheque bearing no.
573129 dated 24th May, 2014 for a sum of Rs.1,00,000/- and cheque bearing no. 573130 dated 24th May, 2014 for a sum of Rs.1,00,000/- all drawn on
State Bank of India, Defence Colony Branch, New Delhi was issued. Aforesaid cheques were also returned unpaid vide memos dated 23rd May,
2014 and 27th May, 2014 with remarks 'Funds Insufficient'. Petitioner issued a legal notice dated 7th June, 2014 through registered post but the
respondent failed to make the payment. Hence, the present complaint.
2.To prove the case, authorized signatory of petitioner examined himself as CW-1 and tendered his evidence by way of an affidavit as Ex.CW-1/Z
and also exhibited original cheques as Ex.CW-1/M, Ex.CW1/N, Ex.CW-1/O and Ex.CW-1/P, cheque returning memos as Ex.CW-1/R, Ex.CW-1/S,
Ex.CW-1/T and Ex.CW-1/U and legal demand notice as Ex.CW-1/V. During his cross-examination, the petitioner proved his statement of ledger
account as Ex.CW-1/T (colly), bank statement as Ex. CW-1/U (colly), details of debtors and creditors as Ex. CW-1/D2, service tax details as
Ex.CW-1/D3 (colly), statement of travel card as Ex.CW-1/D6 and list of sundry creditors as Ex.CW-1/D7.
3.Sushil Kumar, partner of respondent no. 1, in his statement recorded under Section 313 Cr.P.C. stated that he was the signatory to the cheque and
the cheque was issued as blank security cheque wherein the amount was filed by the petitioner. He further submitted that the request letters were
forged and fabricated. He also submitted that the cards, for which payment was sought, were not issued by respondent no. 1.
4.Anuj Sharma, respondent no. 2, in his statement recorded under Section 313 Cr.P.C. stated that he was also a partner of respondent no. 1 and
took the same stand as Sushil Kumar.Â
5.Respondents did not lead any defence evidence.
6.It is the case of the petitioner that Sushil Kumar approached the petitioner for issuance of foreign exchange/USD card under LERM Scheme vide
request letters dated 10th January, 2014, 20th February, 2014 and 22nd February, 2014. Petitioner had issued USD card of 15,000/- amounting to Rs.
9,45,746/- vide invoice no. 9865 dated 10th January, 2014, travel card of $10,000 amounting to Rs.6,35,554/- vide invoice no. 9993 dated 20th
February, 2014, foreign exchange of USD (CN) 2500 amounting to Rs.1,60,010/- vide invoice no. 10020 dated 22nd February, 2014 and foreign
exchange of USD (CN) 2500 amounting to Rs.1,60,010/- vide invoice no. 10021 dated 22nd February, 2014. Aforesaid transactions totaled to Rs.
19,01,320/-, out of which part payment was made by the respondent firm of Rs. 6,45,307/-. In discharge of the foresaid liability, four cheques for sum
of Rs.1,00,000/- each were issued.Â
7.From the documents placed on record, it is evident that USD card for a sum of 15,000/- was issued on 10th January, 2014, however, the travel for
the card was allegedly issued to commence from 8th January, 2014. The bill was not raised in the name of individual traveller and the USD card
reached the traveller who would have already reached his destination on the day when the bill was raised. How the USD card reached the traveller
who would have been already at the destination was not explained. USD card issued to the traveller on 10th January, 2014 against the ticket of
scheduled travel of 8th January, 2014 was also not explained. Thus, the issuance of USD card of 15,000/- against request letter dated 10th January,
2014 was doubtful.
8.Furthermore, the petitioner failed to produce vouchers containing acknowledgement of receipt of two transactions of foreign exchange of USD
(CN) 2500 dated 22nd February, 2014. With respect to the transaction pertaining to issuance of travel card of $10,000 amounting to Rs.6,35,554/- on
20th February, 2014, the amount actually withdrawn therefrom was not proved. Though the petitioner produced the statement of account of travel
card Ex.CW-1/D6, however, the same was neither proved in terms of Bankers' Book Evidence Act,1891 nor accompanied by certificate under
section 65B of Indian Evidence Act, 1872, thus inadmissible in evidence.
9.Considering the evidence on record, the learned Trial Court rightly held that the petitioner failed to prove that there was any legal liability of the
respondents to pay the cheque amount and dismissed the complaint, thereby acquitting the respondents. Finding of the learned Trial Court is neither
illegal nor perverse warranting interference. \
Leave to appeal petition is dismissed. Â