LAWS(RAJ)-2022-4-243

RAINE ALUMINUM PRIVATE LIMITED Vs. STATE OF RAJASTHAN

Decided On April 21, 2022
Raine Aluminum Private Limited Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) This petition u/s 482 Cr.P.C. has been filed by the petitioners for quashing complaint bearing No.10154/2020 (CNR No.RJJM020135542020) titled as Aditya Birla Finance Limited v. Raine Aluminum Private Limited pending before Special Metropolitan Magistrate (NI Act Cases) No.5, Jaipur Metropolitan, Jaipur for the offence u/s 138 of NT Act.

(2.) Learned counsel for the petitioner submits that petitioner No.1 is a Private Limited Company who is entered into the business loan vide agreement bearing No. ABFLHYDBIL0000023104 with the complainant at Hyderabad Telangana.

(3.) Learned counsel for the petitioner has relied upon the judgment passed by Hon'ble Apex Court in Suo Motu Writ Petition No.2/2020 decided on 16/4/2021.