SUNITA JAIN Vs. KAY JAIN PROCESSORS

JUDGEMENT

(1.) By this order, CRM-M-19085-2019 and CRM-M-19877- 2019 shall stand disposed of. Both these petitions have been filed by Smt. Sunita Jain under Section 482 of the Code of Criminal Procedure for quashing of the complaint and summoning order passed by the trial Court in a complaint under Section 138 read with Section 141 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as "the Act of 1881").

(2.) This Court has heard learned counsel for the parties at length and with their able assistance gone through the documents produced.

(3.) Learned counsel for the petitioner has contended as under:-