SATISH KUMAR JAIN Vs. PACHRANGA INTERNATIONAL PRIVATE LIMITED

JUDGEMENT

(1.) Petitioner Nos. 1 & 2 are the Directors of M/s Yerazig Impex Pvt. Ltd. They have been summoned as accused under Section 319 Cr.P.C., in proceedings under Section 138 of the Negotiable Instruments Act, along with Arpit Jain, Director of the same Company.

(2.) A complaint was filed by M/s Pachranga International Private Limited against M/s Yerazig Impex Pvt. Ltd. as accused No.1 and Arpit Jain, Director of the Company along with petitioners as accused Nos.3 & 4 the earlier Directors of the accused Company.

(3.) The petitioners have, through the instant petition under Section 482 Cr.P.C., sought quashing of order dated 15.11.2009, passed by the Chief Judicial Magistrate, Panipat summoning the petitioners as accused along with other accused. The petitioners claim that they are neither the signatory of the cheque in dispute nor they are responsible to the company for the conduct of the business of the company.