SIDDARTH MUNDRA Vs. STEEL TRADERS

JUDGEMENT

(1.) Heard Mr. R. Hussain, learned counsel for the petitioners. Also heard Mr. D. Chakravarty, learned counsel for the sole respondent.

(2.) In this petition, under Sec. 482 of the Cr.P.C., the two petitioners have prayed for quashing of the order, dtd. 16/3/2020, and all subsequent orders, passed by the learned Chief Judicial Magistrate, Cachar, Silchar in N.I. Case No.39 of 2020. It is to be mentioned here that vide the impugned orders, the learned Court below has taken cognizance upon the complaint lodged by the respondent 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: