LexTIMES BUSINESS SOLUTION LTD. versus DATABYTE
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A B [2014] 9 S.C.R. 526 TIMES BUSINESS SOLUTION LTD. v. DATABYTE (Criminal Appeal No. 1911 of 2014) SEPTEMBER 04, 2014 [T.S. THAKUR, V. GOPALA GOWDA AND C. NAGAPPAN, JJ.] Negotiable Instruments Act, 1881 - s. 138 - Complaint C under, for dishonour of cheque - Territorial jurisdiction upon the courts to take cognizance where cheque presented for collection when drawee bank situated at other place - Held: A unilateral act of presentation of the cheque anywhere in the country or issue of a notice of dishonour from a place chosen D by the complainant does not by itself confer jurisdiction upon the Court from within whose jurisdiction such presentation is made or notice issued - Thus, the High Court was justified in refusing to interfere with the orders passed by the Metropolitan Magistrate. E Cheques issued on different branches, outside Delhi, were presented for collection in the Delhi Bank. The cheque got dishonoured and the notice to the accused was issued from Delhi. Thereafter, the complaints u/s. 138 of the Negotiable Instruments Act, 1881 were filed in F Delhi. The Magistrate returned the complaints filed by the appellants. The High Court relying upon * /shar Alloy Steels Ltd. 's case that the mere presentation of cheques before banks in Delhi when the drawee bank is situated outside Delhi will not confer jurisdiction upon the Delhi G courts nor will the issue of a notice of dishonour from Delhi would do so, upheld the order passed by the Magistrate. Hence, the instant appeal. Dismissing the appeals, the Court H 526 TIMES BUSINESS SOLUTION LTD. v. DATABYTE 527 HELD: The view in * lshar Alloy Steels Ltd. 's case is A unexceptionable having regard to the decision of this Court in **Dashrath Rupsingh Rathod's case. This Court has in that case held that a unilateral act of presentation of the cheque anywhere in the country or issue of a notice of dishonour from a place chosen by the B complainant does not by itself confer jurisdiction upon the Court from within whose jurisdiction such presentation is made or notice issued. Following the view taken by this Court in Dashrath's case there is no hesitation in holding that.the High Court was justified in c refusing to interfere with the orders passed by the Metropolitan Magistrate. [Para 3] [528-G, H; 529-A-C] */shar Alloy Steels Ltd. v. Jayaswa/s Neco Ltd. 2001 (2) SCR 36 : (2001) 3 SCC 609; **Dashrath Rvpsingh Rathod v. State of Maharashtra and Anr. (2014) 9 SCALE 97 - relied D on. Case Law Reference: 2001 (2) SCR 36 (2014) 9 SCALE 97 Relied on Relied on Para 3 Para 3 CRIMINAL APPELLATE JURISDICTION : Criminal Appeal No. 1911 of 2014. E From the Judgment and Order dated 01.02.2010 of the Ld. F Single Judge of the Delhi High Court in CRL. M.C. No. 282 of 2010. . WITH Criminal Appeal Nos. 1912 and 1913 of 2014. Vinay Kumar Shailendra, (In Person), Subhro Sanyal,\ Worthing Kasar, Vaibhav Rai Asithana, K.R. Sasiprabhu, E.C. Agrawala, Puja Sharma, Liz Mathew, K. Datta, Manish G 528 SUPREME COURT REPORTS [2014] 9 S.C.R. A Srivastava, Rahul Malhotra, Praveen Agrawal for the Appellant. Annam D.N. Rao, A. Venketesh, Sudipto Sircar, Neelam Jain, Vaishali R., Shailender Bhardwaj, Subramonium Prasad, Anil Katiyar for the Respondent. B The Judgment of the Court was delivered by T.S. THAKUR, J. 1. Leave granted. 2. These three appeals arise out of an order dated 1st February, 2010 passed by the High Court of Bombay whereby C Criminal M.C. Nos. 281 of 2010, 282 of 2010 and 296 of 2010 filed by the appellants have been dismissed and the orders passed by the Metropolitan Magistrate returning the complaints filed by the appellants under Section 138 of the Negotiable Instrument Act, 1881 for presentation before the competent D Court upheld. 3. It is common ground that the cheques in all the three cases had been issued on different branches namely, Bank of India, Ruby Park and ICICI Bank, Kolkata and Punjab National E Bank, Chapraula, Gautam Budh Nagar, U.P. which are outside Delhi. Complaints under Section 138 of the NI Act were all the same filed in Delhi because the cheques had been deposited by the complainants in their Delhi bank accounts for collection and because notice of dishonour was issued to the accused F persons from Delhi. Relying upon the decision of this Court in /shar Alloy Steels Ltd. v. Jayaswals Neco Ltd. (2001) 3 SCC • 609 the High Court held that mere presentati
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