VIMAL JAIN KATARIA Vs. R. G. MANJULA

JUDGEMENT

(1.) The petitioners/accused 1, 2 and 3 are before the Court calling in question entire proceedings in C.C.No.44968 of 2025 registered for offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act' for short).

(2.) Heard Sri D.R. Ravishankar, learned senior counsel appearing for the petitioners and Sri Bipin Hegde, learned counsel appearing for the respondent.

(3.) Facts, in brief, germane are as follows: -