- (1.) Present petition under Section 482 Cr.P.C. has been filed for quashing of the complaint (Annexure P-4) and the summoning order dated 30.09.2009 (Annexure P-5) as well as the consequential proceedings, whereby the petitioners were ordered to face trial for the offence punishable under Section 138 Negotiable Instruments Act.
(2.) The brief facts of the case are that the respondentcomplainant had supplied certain material to the petitioners-accused and in lieu thereof, the petitioners-accused had issued a cheque of Rs.42,76,038/-. The said cheque was dishonored, therefore, after completing all the formalities, the complaint (Annexure P-4) was filed by the respondent-complainant against the petitioners-accused.
(3.) Learned Additional Chief Judicial Magistrate, Jagadhri, vide his order dated 30.09.2009 (Annexure P-5) summoned the petitioners to face trial for the offence punishable under Section 138 of the Negotiable Instruments Act.;