As per case facts, the Petitioners appealed to the High Court under Section 482 CrPC seeking to quash trial and revisional court orders that summoned them as accused in a ... Negotiable Instruments Act complaint. The Respondent company alleged a dishonored cheque. Petitioners argued they had no role in daily business, the summoning orders lacked judicial mind, the complaint was filed by an unauthorized person, and the cheque was only for security, not existing liability. The question arose whether the summoning order was illegal and if the complaint was maintainable due to unauthorized filing or a security cheque claim. Finally, the High Court dismissed the petition. It held that determining these issues requires evidence and conducting a full trial, which is beyond the scope of a Section 482 CrPC petition at this preliminary stage. Citing precedents, the Court emphasized it could not inquire into the reliability or genuineness of allegations at this juncture, finding no grounds for interference in the impugned orders.