RALLIS INDIA LTD Vs. PODURU VIDYA BHUSAN

JUDGEMENT

(1.) Leave granted.

(2.) This and the connected matters arise out of the order dated 27.07.2007 in exercise of the jurisdiction conferred under Section 482 of the Code of Criminal Procedure (for short, Cr.P.C.), passed by learned Single Judge of the High Court of Judicature of Andhra Pradesh at Hyderabad in Criminal Petitions No. 3085 of 2007, 3082 of 2007 and 3084 of 2007 all titled Poduru Vidya Bhushan and Ors. v. Rallis India Ltd. and Anr., whereby and where under Accused No. 4, 6 and 7 (arraigned as Respondents Nos. 1, 2 and 3 herein) have been discharged of the offences contained under Sections 138 and 141 of the Negotiable Instruments Act, 1881 (hereinafter shall be referred to as Act).

(3.) For the sake of convenience, facts mentioned in SLP (Crl.) No. 1874 of 2008 are taken into consideration.