SUNITA PALITA Vs. PANCHAMI STONE QUARRY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against a judgment and order dtd. 11/9/2019 passed by the Calcutta High Court dismissing the Criminal Revisional Application being C.R.R. No.2835 of 2018 filed by the Appellants being the 3rd, 4th and 5th Accused, under Sec. 482 of the Code of Criminal Procedure, 1973, hereinafter referred to as "the Cr.P.C.", for quashing the proceedings in Case No. AC/121/2017, inter alia, under Sec. 138/141 of the Negotiable Instruments Act, 1881, hereinafter referred to as "the NI Act", pending against the Appellants in the Court of the Judicial Magistrate, 2nd Court, Suri, Birbhum, West Bengal.

(3.) The Respondent M/s Panchami Stone Quarry, hereinafter referred to as "PSQ" filed a petition of complaint, inter alia, against the Appellants under Sec. 138/141 of the NI Act which was registered as Case No. AC/121/2017.