HARSHIVINDER SINGH Vs. BHAGAT TRADING CO

JUDGEMENT

(1.) This petition has been filed under Section 482, Cr. P. C., 1973 by Shri Harshivinder Singh, Rakesh Inder Singh, Managing partners of M/s. Hargobind Agro Products, Mohali and M/s. Hargobind Agro Products, Mohali through Harshivinder Singh, Managing partner (hereinafter called the petitioner-accused) for quashing the complaint filed by M/s. Bhagat Trading Co., New Market, Khanna through its partner Shri Surinder Ghai (hereinafter called the complainant-respondent) under S. 138 of the Negotiable Instruments Act, 1881 (amended by Banking Public Financial Institutions and Negotiable Instruments Laws (Amendment) Act, 1988 (for short the 'Act') in the Court of Judicial Magistrate First Class, Khanna.

(2.) This petition has come up for hearing before us for decision on a reference made by our learned brother S. S. Sudhalkar, J.

(3.) A brief reference to the facts of the case in hand is necessary for deciding the law point involved therein.