(1.) THIS is an application under Section 482 CrPC for quashing the proceedings in a criminal complaint under Section 420 IPC filed by the opposite party against the applicants in the court of Special Judicial Magistrate, Meerut.
(2.) THE case set out in the complaint are like this. THE applicant placed an order with the opposite party for the supply of tractor accessories. THE opposite party supplied the goods. In lieu of price the applicants issued a cheque for Rs. 5618/-. Subsequently the applicants discovered that some of the goods supplied were defective. THEy informed the opposite party. Along side they ordered the Bank to stop payment. Accordingly the bank dishonoured the cheque ana refused payment to the opposite party.