K S BAKSHI Vs. STATE OF DELHI

JUDGEMENT

(1.) THE issue which has arisen for consideration in the present petition under section 482 of the Code of Criminal procedure, 1973 is the scope and ambit of the expression "other liability" occurring in section 138 of the N. I. Act.

(2.) PETITIONERS, directors of the company ansal Buildwell Ltd. , impleaded as accused nos. 4 and 5 in a complaint filed by the respondent No. 2 under Section 138 of the n. I. Act seek quashing of the complaint as also the summoning order dated 23. 9. 2002.

(3.) FACTS in brief are that Ansal Buildweil company is a company incorporated under the Companies Act, 1956. The company is engaged in the business of construction of the buildings.