VENKATESHWARAN Vs. SINGARAVEL YARN TRADERS

JUDGEMENT

(1.) The present appeal is against the order passed by the High Court refusing to entertain the petition under Section 482 Cr.P.C. challenging the proceedings of complaint filed against the accused persons for the offence under Section 138 of Negotiable Instruments Act, 1881. The petition was filed on the ground that the appellants were not the partners and had nothing to do with the aforementioned firm which was accused No. 1 in the complaint. The learned Judge has observed that it was not possible at this stage to ascertain as to whether the concerned appellants were the partners of the partnership firm and whether there was any partnership firm in existence. When we see the complaint filed in trial Court, it is very clearly stated as under:

(2.) The appeal has no merit and is dismissed.

(1.) The present appeal is against the order passed by the High Court refusing to entertain the petition under Section 482 Cr.P.C. challenging the proceedings of complaint filed against the accused persons for the offence under Section 138 of Negotiable Instruments Act, 1881. The petition was filed on the ground that the appellants were not the partners and had nothing to do with the aforementioned firm which was accused No. 1 in the complaint. The learned Judge has observed that it was not possible at this stage to ascertain as to whether the concerned appellants were the partners of the partnership firm and whether there was any partnership firm in existence. When we see the complaint filed in trial Court, it is very clearly stated as under: