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Supreme Court Of India

(From : DELHI)*

Hon'ble Judge(s): Satya Brata Sinha, Markandeya Katju , JJ

(A) Companies Act (1 of 1956) , S.34— Partnership Act (9 of 1932) , S.4— Proprietary concern - Is neither Company incorporated under Companies Act - Nor a firm within meaning of provisions of S. 4 of Partnership Act. (Para 14) (B) Criminal P.C. (2 of 1974) , S.482— Negotiable Instruments Act (26 of 1881) , S.138, S.141— Dishonour of cheque - Quashing of complaint - In complaint appellant-accused described as 'business concern' and not as company or Partnership Firm or Association of Persons - Complainant not stating as to in which capacity appellant had been serving business concern - Prima facie cases of vicarious liability against appellant not made out - Order of High Court declining to exercise jurisdiction under S. 482 to quash complaint against appellant - Liable to be set aside. Cri. M. C. No. 3626 of 2005, D/- 7-8-2006 (Delhi), Reversed. (Para 16) .....