SRI P.C. SINGHVI S/O SRI PARASMAL SINGHVI Vs. MARLECHA SECURITIES (P) LTD., STOCK AND SHARE BROKERS REPRESENTED BY ITS DIRECTOR SRI VINOD G. JAIN

JUDGEMENT

(1.) As parties to these two petitions are one and the same and since it relates to one and the same proceedings initiated in C.C. No. 7997/2003 on the file of XV Additional C.M.M., Bangalore, and since common questions of fact and law arises for consideration in these two petitions, they were heard together and are being disposed of by this common order.

(2.) Facts leading to the presentation to these two petitions under Sec. 482 of Cr.P.C. are as under:

(3.) The learned Magistrate, before whom the complaint was presented, took cognizance for alleged offence and directed registration of the criminal case. Consequently, C.C. No. 7997/2003 came to be registered and summons were issued to the accused. P.C. Singhvi, upon service of summons, appeared before the learned Magistrate, obtained bail and pleaded not guilty for the accusation made against him.