PARSHURAM FORGE PVT LTD Vs. IND SYNERBY LTD

JUDGEMENT

(1.) THE applicants herein are accused in Criminal Complaint Case No.13510 of 2008.

(2.) A complaint is filed by the present respondent under Section 138 of the Negotiable Instruments Act. The learned 24th Judicial Magistrate First Class, Nagpur, has issued process after being satisfied about merit by order dated 23-1-2009.

(3.) THE grounds of challenge as can be gathered from the revision application are summarized as below: