TELECOMMUNICATION CONSULTATION INDIA LTD Vs. STATE

JUDGEMENT

(1.) Petitioners by filing an application under seetion 482 of the Code of Criminal Procedure sought for quashing of the proceedings in case No. C-1917/06 now pending before the learned Court of Chief Metropolitan Magistrate, Calcutta under section 138/1141 of the Negotiable Instruments Act.

(2.) The backdrop of the present case may briefly be stated as follows : Opposite party No. 2 as complainant tiled an application under section 138/ 141 of the Negotiable Instruments Act before the ld. Court of CMM, Calcutta against the present petitioners and others.

(3.) Ld. CMM, Calcutta by order dated 4th of March, 2006 took cognizance and thereafter by order dated 28th March, 2006 being prima facie satisfied on perusal of the petition of the complaint, affidavit and documents directed issuance of summons for the offences under section 138/141 of the NI Act upon all the accused persons.