VIJAY POLYMERS PVT LTD Vs. VINNAY AGGARWAL

JUDGEMENT

(1.) THE basis issues which involved in this case are :-

(2.) THIS petition has been filed by the accused persons who were summoned to face the trial in this case of a charge under section 138/141 of the N. I. Act vide order dated 21. 01. 2008, which order was passed by the trial court taking note of the averments made in the complaint which was filed in support of the complaint. The same reads as under:-Complainant examined by way of affidavit. Documents filed along with complaint perused. Material on record prima facie discloses commissionof an offence u/s 138 N. I. Act by accused. Let accused be summoned on filing of PF/rc, approved courier, dasti for 25. 03. 08. Steps be taken within a week.

(3.) TO appreciate the factual matrix of this case, it would be necessary to take note of some of the paragraphs of the complaint which are reproduced hereunder:-