NARESH POTTERIES Vs. AARTI INDUSTRIES

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and final order dtd. 12/4/2023 passed by the learned Single Judge of the High Court of Judicature at Allahabad in Criminal Miscellaneous Application No. 29906 of 2022. The learned Single Judge allowed the Criminal Miscellaneous Application filed by M/s Aarti Industries, Respondent No. 1 herein and quashed the summoning order dtd. 22/11/2021 passed by the Additional Chief Judicial Magistrate, Khurja, Bulandshahar [Hereinafter referred to as 'trial court'] in Complaint Case No. 701 of 2021, as well as the entire proceedings arising from the said complaint case filed by the present appellant under Sec. 138 of the Negotiable Instruments Act, 1881 [For short 'NI Act'], pending before the trial court in C.N.R. No. UPBU160012972021.

(3.) The facts giving rise to the present appeal are as follows: