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Supreme Court Of India

(From : 2004 (110) Delhi L. T. 138)

Hon'ble Judge(s): Satya Brata Sinha, Cyriac Joseph , JJ

(A) Negotiable Instruments Act (26 of 1881) , S.138— Dishonour of cheque - Trial of offence - Territorial jurisdiction of Court - Issuance of notice - Would not by itself give rise to cause of action - But communication of notice would - Giving of notice have no precedent over service - High Court at place from where notice was given - Has no jurisdiction to try complaint. 2004 (110) Delhi LT 138, Reversed. Criminal P.C. (2 of 1974) , S.177— If the ingredients for constitution of the offence laid down in the provisos (a), (b) and (c) appended to S. 138 intended to be applied in favour of the accused, there cannot be any doubt that receipt of a notice would ultimately give rise to the cause of action for filing a complaint. As it is only on receipt of the notice the accused may refuse to pay the amount. Clauses (b) and (c) of the proviso to S. 138, therefore, must be read together. Issuance of notice would not by itself give rise to a cause of action but communication of the notice would.(Para 14) Section 177 of Cr. P. C. determines the jurisdiction of a Court trying the matter. The Court ordinarily will have the jurisdiction only where the offence has been committed. The provisions of Ss. 178 and 179 of Cr. P. C. are Exceptions to S. 177. These provisions presuppose that all offences are local. Therefore, the pla....