LISA APPARELS (PVT.) LTD. REPRESENTED BY ITS MANAGING DIRECTOR, MR. R. SUBRAHAMANYAM IYER AND SRI R. SUBRAHMANYAM IYER, DIRECTOR, LISA APPARELS (PVT.) LTD. Vs. M.S. CLOTHINGS COMPANY REPRESENTED BY ITS PROPRIETOR, MR. MUKESH KUMAR JAIN ALIAS SOL

JUDGEMENT

(1.) THOUGH this matter is listed today for admission, having regard to the nature of the relief sought for, it is taken for final disposal, by consent of Sri. B.C. Thiruvengadm, the learned Counsel for the petitioners - accused.

(2.) IN this petition filed under Section 482 Cr.PC, the petitioners, who are accused in CC No. 21851/2009 (PCR No. 16650/2009) on the file of the learned XV Additional Chief Metropolitan Magistrate. Bangalore City (hereinafter referred to as 'Trial Court' for short), have sought for quashing of entire proceedings in the said case.

(3.) LEARNED Counsel for the petitioners accused strongly contends that the Trial Court committed a serious error in not considering the contents of the reply notice given by the petitioners - accused in response to the notice issued to them by the complainant and if the Trial Court had considered the contents of the said reply, it would not have issued process against the petitioners - accused and therefore the entire proceedings in the said case deserve to be quashed.