ABDUL MANNAN Vs. MD. MOBARAK

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings in connection with complaint case No. C/752 of 2019 (corresponding to T.R. No.169/2019) under Sec. 138 of the Negotiable Instruments Act, 1881, currently pending before the Court of the learned Judicial Magistrate, 5th Court at Alipore, South 24 Parganas.

(2.) The petitioner is one of the Directors of M/s. Ashika Infra Projects Private Limited, a registered private limited company.

(3.) In course of business dealings, the opposite party had approached the petitioner's company M/s. Ashika Infra Projects Private Limited for some business ventures and the company had decided to enter into some dealings with the opposite party. Accordingly, the opposite party had made some investments with the company although, as in business dealings, there was no guarantee of any specified profits.