JUDGEMENT
RASTOGI,J. -
(1.)Leave granted.
(2.)The present appeals are directed against the common judgment and order dated 18th July, 2014 filed at the instance of the appellants under Section 482 of Code of Criminal Procedure, 1973(herein after being referred to as "CrPC") against the order dated 10th November, 2012 pursuant to which they were summoned to answer to a charge of Section 138 of Negotiable Instruments Act, 1881(hereinafter being referred to as the "NI Act") that came to be dismissed by the High Court under the order impugned.
(3.)The seminal facts in brief necessary for the present purpose are stated as under.
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