- (1.) Heard Shri Anoop Trivedi, the learned counsel for the applicants, Shri M. K. Gupta, the learned counsel appearing on behalf of opposite party no.2, the learned AGA for the State and perused the record.
(2.) The instant application under Section 482 Cr.P.C. has been filed by the applicants with a prayer to quash the summoning order dated 7.3.2009 as well as entire proceedings of complaint case no.711 of 2009, M/s. Marino Industries Ltd. v. M/s. Ensemble Furniture Solutions Pvt. Ltd., under Section 138 of the Negotiable Instruments Act, P.S. Hapur Kotwali, District Ghaziabad, pending in the court of learned Additional Chief Judicial Magistrate, Hapur, District Ghaziabad.
(3.) The question involved in the instant petition is with regard to the territorial jurisdiction of the court at District Ghaziabad to try the offence under Section 138 of the Negotiable Instruments Act.;