KARNATAKA BANK LIMITED Vs. B SURESH

JUDGEMENT

(1.) THIS petition is filed under Secton 482, Cr. P. C. , by the accused on the file of the Spl. Court for Economic Offences at Bangalore in C. C. No. 232/1998 against the order dated 15-5-1998 passed by the learned Magistrate registering the case and ordering for issue of process against them on a receipt of a complaint dated 10-11-1997 filed by the respondent and on recording his sworn-statement on 15-5-1998.

(2.) THE respondent-complainant filed a private complaint in the Court below for the offences under Sections 39 (2), 219 (4), 217 (2) (a) and 628 of the Companies Act, 1956 (for short, 'the Act') alleging that he is a shareholder in the 1st petitioner-company and that by a letter dated 5-5-1997, he requested the 1st petitioner for supply of :-

(3.) THE learned Magistrate has taken cognizance of the said offences and after recording the sworn-statement of the complainant, has passed the impugned order registering a case, ordering for issue of process against the appellants. It is at this stage, the petitioners have approached this Court seeking for quashing the proceedings by filing this petition under Section 482, Cr. P. C.