LAWS(KAR)-2023-7-746

RAJAN ADALKHA Vs. MERLIN HYDRAULICS PVT. LTD.

Decided On July 10, 2023
Rajan Adalkha Appellant
V/S
Merlin Hydraulics Pvt. Ltd. Respondents

JUDGEMENT

(1.) Heard Shri. Ganapathi M. Bhat, learned counsel for petitioners and Shri. Sourabh Hegde for Shri. Shreevatsa Hegde, learned counsel for respondent.

(2.) The present petit ion is filed under Sec. 482 of Cr.P.C. with the following prayer:-

(3.) Petitioners are accused in C.C. No.1168/2019 being the directors and deputy general m anager of M/s. Uttam Sucrotech International Pvt. Ltd. They have challenge d the registration of the case and issue of process against them for the cheque that has been dishonored issued by first accused company in favor o f the complainant.