- (1.) LEAVE granted.
(2.) THESE three appeals are filed by the appellants/complainants challenging the legality and correctness of the judgment and order dated 21.11.1996 passed by the High Court in Crl. Revision Petition Nos. 2303 -04 of 1995.
(3.) THE present proceedings arise out of a complaint filed by the appellant in the Court of Chief Judicial Magistrate, Calcutta under Section 138 of the Negotiable Instruments Act, 1881 (for short the 'Act') against the respondent. The appellant company is a public limited company manufacturing and selling cement under the brand name "Modi Cement" throughout India. The respondent/accused carries on business in the name and style of "Dubey Construction, M/s. Nandi Traders, M/s. Nandi Concerns, M/s. Nandi and Co., M/s. Nandi Enterprises, M/s. S.K. Enterprises, M/s. B.K. Trading and M/s. Jupitor Art. The respondent/accused is sole proprietor of all these business concerns.;