INDRAJIT CHATTERJEE,J. - (1.) This is an application filed by the petitioners who are the Company, the Managing Director and the Directors of the said Company.
(2.) In this application, these petitioners have assailed the order dated 27 -09 -2013 passed by the learned Judicial Magistrate, 3rd Court, Barrackpore, in Case No. C -380 of 2012 wherein the said Court was pleased to issue warrant of arrest against the petitioner no.2, the Managing Director, petitioner no. 3, the Director, petitioner no.4, another Director and petitioner no. 5, the General Manager, of the Company.
(3.) It has been claimed in this application that further proceeding of that complaint case be quashed by exercising the discretionary power granted to this Court under Section 482 of the Code of Criminal Procedure (hereinafter called as the said Code).;