M. GOPAL Vs. GANGA REDDY

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is the accused in P.C.R.No.54/2015 which had been filed by the respondent/complainant herein. The petitioner and the respondent are the directors of the company called "MG 6 Wholesale Market (India) Pvt. Ltd." (hereinafter for brevity referred to as 'Company')

(3.) The petitioner is stated to be owning 55% of the share capital and the respondent is holding 45% of the share capital in the Company. There are various allegations that have been made as regards the petitioner having defrauded both the Company and the complainant and it is in that background that the aforesaid private complaint, was filed.