SIBY THOMAS Vs. SOMANY CERAMICS LTD

JUDGEMENT

(1.) Leave granted.

(2.) This Appeal by accused No.4 in the complaint filed by the respondent herein under Sec. 138 read with Sec. 141 of the Negotiable Instruments Act, 1881 (for short 'the NI Act') is directed against the order dtd. 6/12/2019 in CRM-M No.52299 of 2019 passed by the High Court of Punjab and Haryana at Chandigarh. As per the impugned order the High Court declined to quash the complaint qua the appellant in exercise of the power under Sec. 482 of the Code of Criminal Procedure (for short 'Cr.PC').

(3.) Heard the learned counsel appearing for the petitioner and learned counsel appearing for the respondent.