HARISH BAGLA Vs. SHARMA EXPORTS

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings pending in connection with Complaint Case No. 46C/2017 under Sec. 138 of the Negotiable Instruments Act, now pending before the Court of the Learned Judicial Magistrate, 3rd Court, Malda and all orders passed therein in connection with the above mentioned complaint case.

(2.) The petitioner was working for gain as the Managing Director of Amrit Feeds Limited which is Company registered within the meaning of the Companies Act, 2013.

(3.) A complaint was preferred by the Opposite Party herein with the Court of Learned Chief Judicial Magistrate, Malda therein alleging offences committed by the Petitioner punishable under Sec. 138 of the Negotiable Instruments Act, being Complaint Case No. 46C of 2017.