GEETA S. GUPTA Vs. HIRA STEELS LTD.

JUDGEMENT

(1.) By this petition under Section 482 of the Code of Criminal Procedure, 1973 (in short 'the Code'), petitioners have prayed for quashment of the criminal proceeding pending before the Chief Judicial Magistrate, Raipur in criminal complaint case No. 87/2002 of the offence punishable under Section 138 of the Negotiable Instruments Act. 1881 (in short 'the Act').

(2.) Mr. Jitendra Nath Nande, Advocate for the petitioners, Mr. Devershi Thakur, Advocate on behalf of Mr. S.S. Rajput, Advocate for the respondent No. 1, Ms. Renu Kochar, Advocate for the respondent No. 4 and Mr. Ashish Gupta, P.L. for the State/respondent No. 6 are heard.

(3.) Copy of the order impugned, copy of the complaint, copy of the reply of notice given at the instance of petitioners and copy of the application filed under Section 245(2) of the Code perused.