SPL TECHNOCHEM LTD Vs. TRAXPO ENTERPRISES PVT LTD

JUDGEMENT

(1.) THE facts of all these petitions are more or less identical. Therefore, reference is made to the facts of the Writ Petition No.1912 of 2006.

(2.) THE Petitioners are arraigned as accused in complaints filed by the 1st Respondent under section 138 of the Negotiable Instruments Act, 1881. The learned Magistrate issued process on the said complaints. The orders issuing the process were challenged by the Petitioners by filing Revision Applications before the Sessions Court. The Revision Applications have been dismissed by the learned Additional Sessions Judge.

(3.) THE Revisional Court while rejecting the Revision Application filed by the Petitioners has held that prima-facie case for issuance of process was made out by the 1st Respondent.