D.K. Jain, J. - (1.) Leave granted.
(2.) This appeal, by special leave, arises from the judgment dated 18 th November 2008 rendered by a learned Single Judge of the High Court of Calcutta in C.R.R. No. 523 of 2008. By the impugned judgment, the learned Judge has dismissed the petition preferred by the appellants under Section 482 of the of the Code of Criminal Procedure, 1973 (for short "the Code") seeking quashing of a private complaint filed by respondent No. 2 in this appeal, for an offence under Section 500 read with Section 34 of the Indian Penal Code, 1860 (for short "the IPC").
(3.) The facts, material for the purpose of disposal of this appeal, may be stated thus: Appellant No. 1 is the President and Chief Executive Officer of the Chartered Financial Analysts Institute (hereinafter referred to as "CFA Institute"), incorporated under the laws of the State of Virginia, United States. Appellant No. 2 is the President of the Indian Association of Investment Professionals, who is a member of the society of CFA Institute. CFA Institute is a non stock corporation and confers the designation of Chief Financial Analyst ("CFA" for short) upon its members who fulfil a minimum professional criterion. CFA certification is considered to be a definitive standard for professional competence. ;