Dr. Dhananjaya Y. Chandrachud, J. - (1.) Leave granted.
(2.) On the request of Mr. Pallav Sisodia, learned senior counsel, permission is granted to delete appellant No. 2 and respondent No. 2 from the array of parties.
(3.) By the impugned order of the Bombay High Court dated 17th November, 2015 in Criminal Writ Petition No. 734/2015, a challenge to the order of the Sessions Court, setting aside the issuance of process in a complaint under section 138 of the Negotiable Instruments Act, 1881 ("the NI Act"), has failed. The Sessions Court dismissed the complaint in a revision under section 397 of the Code of Criminal Procedure, 1973.;