ICICI BANK LTD. AND ANOTHER Vs. ASHOK INDUSTRIES, REPRESENTED BY ITS PROPRIETOR SHRI UTTAM KR. ZUNZUNWALLA, S/O RAMGOPAL ZUNZUNWALLA, RESIDENT OF UMANG ELECTRICALS, RAILWAY GATE NO.2, RAM MANDI LAND, GUWAHATI

JUDGEMENT

(1.) Criminal petitions afore noted, having same factual matrix, involving common questions of law, are taken up together for hearing and disposal.

(2.) Heard Mr. P. Bora, learned counsel for the petitioners, and Mr. R P Sarma, learned senior counsel, assisted by Mr. A. Nath, representing the respondent-opposite party.

(3.) The afore noted criminal petitions have been filed, seeking to quash the proceedings in the complaint Case CR No.256C/2008 and CR No.1279C/2008, wherein the learned Additional Chief Judicial Magistrate, Guwahati, ordered issuance of process against the petitioner-Bank and it's Manager and Collection Manager, after taking cognizance of offence, under Sec. 109/392 Penal Code and 420/406/386 Penal Code respectively.