The case revolves around a contractual dispute between two partnership firms M s Premionics represented by its partner V Y Jose Appellant No and its employee Appellant No and the ... second respondent a complainant firm Following the developments a criminal complaint was filed by the complainant The Chief Judicial Magistrate took cognizance of the case and issued summons against the appellants under Sections and of the IPC The appellants filed an application under Section of CrPC before the Gujarat High Court to quash the proceedings which was dismissed leading to this appeal before the Supreme Court