Veerabhadraiah, J.:—
The petitioner is common in all these petitions. He has questioned the cognizance taken for the offence under Section 138 of the Negotiable Instrument Act and the proceedings initiated by the learned XII Addl. C.M.M Bangalore.
2. The petitioner herein issued 7 cheques for Rs. 5 lakhs each dated 19.8.1998 in favour of the respondent. When the cheques were presented for encashment through Bank of India they were bounced with an endorsement “Account Closed” dated 22.8.1998 Therefore, the respondent caused a legal notice as required under Section 138(b) of the Negotiable Instruments Act and thereafter filed complaints before the learned C.M.M Bangalore through the Power of Attorney, who recorded the sworn statements of the Power of Attorney, took cognizance for the offence under Section 138 of the Negotiable Instruments Act and issued summons.
3. The petitioner appeared before the learned C.M.M and secured bail and thereafter questioned the order of the learned C.M.M taking cognizance for the alleged offence.
4. The main contention of the learned Counsel for the petitioner Sri C.V Nagesh is that the presentation of the complaints by the Power of Attorney itself is not maintainable. Furthermore, the recording of the sworn statement of the Power of Attorney is bad in law since the Power of Attorney is not the payee or the holder in due course of the alleged cheques. Therefore, contended that the proceedings initiated were bad in law. Accordingly, prayed to allow the petitions.
5. On the otherhand, the learned Counsel for the respondent contended that there is no bar as such for the Power of Attorney to present the complaint and the procedure followed by the learned C.M.M in recording the sworn statement and issuing of summons does hot call for interference. Therefore, prayed to dismiss all the petitions.
6. In the light of the submissions, the short point for consideration that arises is;
Whether the Power of Attorney has no authority to present the complaint? If so, the proceedings were liable to be quashed?
7. Admittedly, the complaint came to be presented by the Power of Attorney. In so far as this aspect is concerned, the Kerala High Court while considering a similar question regarding the authority of the Power of Attorney Holder to present a complaint, in the case of Pan Dalai v. Jacob C. Alexander . 2000 3 Crimes 232 at para 14., of its order has observed thus:
“14. In the decision in C.B.S Gramaphone Records and Tapes (India Ltd. v. Noorudeen, a single Judge of this Court has held that complaint filed by the authorised representative of a company under Section 142 of the N.I Act is maintainable.
In the decision in Hamsa v. Ibrahim, a single Judge of this Court has held that a power of attorney of a payee or holder in due course can make a complaint under Section 142 of the N.I Act.”
8. In the light of the above reasonings, I am also of the clear view that the Power of Attorney of the payee or holder in due course is competent to present the complaint. That in so far as the aspect of recording of the sworn-statement is concerned, that has to be examined afresh after providing an opportunity to both sides. The further submission of the petitioner in so far as whether he had issued any cheques and on presentation whether they were dishonoured are all purely a matter of evidence.
9. In view of the facts and circumstances, the matter is remitted back to the learned C.M.M Bangalore to consider the legal contentions that may be raised by both the parties and proceed in accordance is law.
10. With the said observations, these petitions are disposed of.