SHARAD DEORAJ JAIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) In this matter, learned Advocate Shri. Mithilesh Mishra waives service for the Respondent No.2.

(2.) Heard Mr. Hrishikesh Mundargi, learned counsel for the Petitioners, Mr. Arfan Sait, learned APP for the State/Respondent No.1 and Mr. Mithilesh Mishra, learned counsel for the Respondent No.2.

(3.) The Petitioners have challenged the order dtd. 05/02/2022 passed by Metropolitan Magistrate, 43rd Court, Borivali, Mumbai, in C.C. No.4300121/SC/2021. The process is issued U/s.138 r/w. 141 of the Negotiable Instrument Act , 1881 (hereinafter referred to as 'N.I.Act'). The Petitioners are the original accused Nos.4 to 8. The Respondent No.2 is the original complainant which is a private limited company. The complaint is filed against the accused No.1 M/s. Suumaya Industries Limited and other accused.