JAMEEL KHAN Vs. THOMAS COOK INDIA LTD

JUDGEMENT

(1.) THIS Criminal Revision has been filed by the peti-tioners/a1 and A2 against the order passed in Crl. M. P. No. 1339 of 1995 in C. C. No. 3155 of 1994 on the file of XIV Metropolitan Magistrate, Egmore, Madras, dismissing the petition filed by the petitioners before the lower Court to discharge them.

(2.) THESE petitioners/a1 and A2 have been prosecuted under Section 138 of the negotiable Instruments Act (in short 'the Act') on the complaint of the respondent on 4. 4. 1994. After entering appearance, they filed a petition for dismissing the complaint in Crl. M. P. No. 1339 of 1995, raising some preliminary objections. This application was dismissed after hearing both parties. The above order, which is challenged before this Court is as follows :

(3.) LEARNED Counsel for the respondent contended that the order passed by the magistrate, dated 3. 5. 1995 is in accordance with law and it does not suffer from any illegality or infirmity, as such the order passed by the Magistrate has got to be confirmed and the present revision deserves to be dismissed.