GAURAV KUMAR Vs. SURINDER PATWA

JUDGEMENT

(1.) GAURAV Kumar and Ms. Kiran Vihani, the petitioners herein vide instant petition under Section 482 Cr.P.C. have prayed for the quashing of complaint case No.708/1/2005 pending in the court of Metropolitan Magistrate, New Delhi and consequent summoning order dated 14.12.2005 qua them.

(2.) BRIEFLY stated, the facts relevant for the disposal of this petition are that the respondent<RP> Surinder Patwa</RP>, Proprietor of M/s. Madan Lal Surender Kumar filed above referred complaint No.708/1/2005 under Section 138 read with 141 of the Negotiable Instruments Act against M/s. Fisba Enterprises Pvt. Ltd. (hereinafter referred to as Company) and its four directors, including the petitioners.

(3.) THE allegations to fix the vicarious liability of the petitioners with the aid of Section 141 N.I. Act are in para 21 of the complaint, which is reproduced thus: