- (1.) BY Court. -Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.
(2.) THIS application has been filed for quashing of the entire criminal proceeding of C -1 Case No. 870 of 2000 including the order dated 22.11.2000 whereby and whereunder cognizance of the offences punishable under Sections 406, 420 read with Section 120 -B of the Indian Penal Code and also under Section 138 of the Negotiable Instrument Act has been taken against the petitioner. Before adverting to the submissions advanced on behalf of the parties the case of the complainant needs to be taken notice of.
(3.) THE complainant -app. party No.2 filed a complaint stating therein that the complainant -M/s Tata Iron, and Steel Company Ltd. is engaged in manufacturing and sale of Iron and Steel products including STP Tubes.;