REXNOIL LUBRICANTS Vs. ADESH

JUDGEMENT

(1.) This is a petition filed by the petitioners under Section 482 Cr.P.C., praying therein for setting aside the orders dated 8.11.2000 and 21.1.2011.

(2.) So far as the order dated 8.11.2000 is concerned, it is an order summoning the petitioners in respect of an offence under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as NI Act).

(3.) By virtue of the order dated 21.1.2011, the application of the petitioners under Section 256 Cr.P.C. for discharge was rejected.