JOSE CRISTOVAM PINTO Vs. SAHAJANAND INVESTMENT PVT LTD

JUDGEMENT

(1.) The applicants herein are accused nos. 2 and 3 in C. C. No. 587/2002/oa/ b filed against them by the complainant-respondent no. 1 herein under Section 138 of the Negotiable Instruments Act, 1881 (Act, for short) and against whom process has been issued under the said Section, by order dated 3-5-2003 of the learned J. M. F. C. , panaji.

(2.) The applicants have invoked the extra-ordinary jurisdiction of this Court under Section 482 of the Code of Criminal procedure, 1973 (Code, for short) to quash and set aside the said Order issuing process against them.

(3.) This Court by Order dated 8-7-2005 had granted interim relief in favour of the applicants and had stayed further proceedings in the said criminal case.