(1.) By way of the present petitions filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') the petitioners seek quashing of summoning orders dtd. 8/3/2017 passed by the learned Metropolitan Magistrate, District Courts, Saket, Delhi in CC Nos. 2999/2017 (New CC No. 7355/2017), 3000/2017 (New CC No. 7359/2017), 2996/2017 (New CC No. 7357/2017), 2997/2017 (New CC No. 7358/2017), 3002/2017 (New CC No. 7356/2017), 2998/2017 (New CC No. 7361/2017), 3001/2017 (New CC No. 7360/2017) and the respective complaints seeking prosecution of the petitioners under Sec. 138 Negotiable Instruments Act, 1881 ('NI Act'). Brief Facts
(2.) A brief conspectus of facts leading-up to the filing of the present petition is as follows :
(3.) Since the present judgment contains reference to Sec. 138 and 141 of the NI Act, it would also be beneficial to extract the relevant portions of the said provisions below :
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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