B.R.K. AATHITHAN Vs. SUN GROUP

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant assails the Judgment and Order dated 30­08­2019 passed by the High Court of Judicature at Madras, Madurai Bench, whereby the High Court allowed the petition under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, 'the Cr.P.C.') filed by the respondents and quashed the Criminal Complaint viz. STC No.45 of 2017, filed under Ss. 499 and 500 of the Indian Penal Code, which the appellant had filed against the respondents.