(1.) Heard learned counsel for the applicants, learned counsel for opposite party no.2 and perused the record.
(2.) By moving this application under Sec. 482 Cr.P.C., the prayer is made to quash summoning order dtd. 25/11/2016 passed by the Upper Nyayalaya Pratham, Ghaziabad in C.C. No.66/2016 under Sec. 138 Negotiable Instruments Act and also to set aside order dtd. 22/2/2018 passed by the Additional Session Judge, Court No.15, Ghaziabad in Criminal Revision No.18 of 2017.
(3.) As per facts of the case, a complaint was filed by opposite party no.2 on 13/10/2016 against the applicants and six other persons with the version that opposite party no.2 was a limited Company registered under Companies Act and Vijay Kumar son of late Sri Satpal was authorized to filed complaint on behalf of the Company. The opposite party no.2 was indulged in the business of purchasing, selling and the construction of properties. Opposite party no.1 (in the complaint) M/S C.S.K. Infrastructure Pvt. Ltd. was a registered Company. Opposite parties no.2 to 6 were its Directors and officers and opposite parties no.7 to 9 were the Company's authorized representatives. Opposite party nos.2 to 9 were responsible for all the day to day business and transactions of opposite party no.1, M/S C.S.K. Infrastructure Pvt. Ltd.