SANDEEP JAISWAL Vs. PERFECT PAPER CONVERTER (M/S)

JUDGEMENT

(1.) Heard Mr. B. Deka, learned counsel appearing for the petitioners. Also heard Mr. H. Gupta, learned counsel appearing for the respondent No.1.

(2.) In this petition under Sec. 482 of the CrPC, petitioner No.1 Sri Sandeep Jaiswal and petitioner No.2 Smti Mausumi Mishra have prayed for quashing of the order dtd. 11/9/2019, passed by the learned Judicial Magistrate, 1st Class, Kamrup (M) at Guwahati in Complaint Case No.3041C/2019. It is to be mentioned here that vide the impugned order, the learned Court below has taken cognizance upon the complaint lodged by the respondent M/s. Perfect Paper Converter, represented by its proprietor Shri Amit Kumar Vyas, under Sec. 138 of the N.I. Act and issued process against present petitioners.

(3.) The factual background leading to filing of the present petition is briefly stated as under: