U.S. FOOD LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned APP for the State and learned counsel for the opposite party no. 2.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The dispute relates to allegation with regard to cheques issued by the petitioners not being honoured.