SONIA BHALLA Vs. RAJNEESH AGGARWAL

JUDGEMENT

(1.) The three petitioners have preferred the present petition under Section 482, Code of Criminal Procedure, for quashing of the proceedings initiated against them by the complainant-respondent No. 1 for their prosecution for the offence under Section 138, Negotiable Instruments Act, 1881.

(2.) Respondent No. 2, Messrs. Bhalla Techtran Industries Limited, having its registered office at 116, Jorbagh, New Delhi-110003 is a limited Company duly incorporated under the Companies Act, 1956. Petitioners are the Directors of such Company, while respondent No. 3 is the Managing Director thereof.

(3.) Respondent No. 1 is a partner of the firm Messrs. Finiti Times having its business address at 1-Plaza Cinema Building, H-Block, Cannaught Circus, New Delhi.