SUNIL Vs. PRAMOD PARASMAL SHRIMAL

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith, and is heard finally by consent of parties.

(2.) By this application, applicants are challenging the order for issue of process in private Criminal Complaint Case No. 649 of 2008.

(3.) In the said case, complainant pleaded that the averments contained in the complaint filed by present petitioners against him under Section 138 of the Negotiable Instruments Act are libelous, as what had occurred is: