COOLBERG BEVERAGES PVT. LTD. Vs. SHREE RAM ENTERPRISES

JUDGEMENT

(1.) Heard Mr. B. Kaushik, learned counsel appearing for the petitioners as well as Mr. J. Sharma, learned counsel appearing for the respondents.

(2.) By filing this petition under Sec. 482 of the CrPC, the petitioners are challenging the order dtd. 22/1/2021, passed by the learned Judicial Magistrate First Class No.5, Kamrup (M) at Guwahati, in C.R. Case No.2113C/2020, whereby the learned Court has taken cognizance of the offence under Ss. 406/420/34 of the IPC, against the petitioners and compelled their appearances by issuing process.

(3.) The case of the respondents (complainants in C.R. Case No.2113 C/2020) is that they (complainant Nos.1 to 4) are businessmen and running their business in partnership under the name and style Shree Ram Enterprises (complainant No.5). The accused/petitioner No.1 Coolberg Beverages Pvt. Ltd. is a private limited company and the other accused (petitioner Nos. 2 to 5) are associated with various activities of the accused/petitioner No.1.