C D SANJAY RAJ Vs. RAJESH EXPORTS LTD

JUDGEMENT

(1.) PETITIONERS, who is the accused, has sought for quashing of proceedings in CC No.16684/2010 pending on the file of XV Additional Chief Metropolitan Magistrate, Bangalore, and the order dated 24.02.2010.

(2.) THE respondent has filed a private compliant under Section 200 Cr.P.C. for the offence punishable under Section 138 of Negotiable Instrument Act. After the learned Magistrate ordered for issue of summons, this petition has been filed.

(3.) IN case there is a default on the part of the petitioner - accused in making the payment of balance amount as agreed under the joint memo, it is open to the respondent � complainant to seek revival of the proceedings before the learned Magistrate.