RADIANT GLOBAL SOLUTIONS Vs. J HARIPRAKASH SHARMA

JUDGEMENT

(1.) This petition is filed by petitioner-accused Nos.1 and 2 under Sec. 482 of Cr.P.C. for quashing the criminal proceedings in C.C.No.2324/2021 pending on the file of I Additional Civil Judge and JMFC (Jr. Dn.), Mysuru, for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (for short 'the Act').

(2.) Heard the arguments of learned counsel appearing for the petitioners and Sri Kiran S. Javali, learned Senior Counsel appearing for the respondent.

(3.) The case of the petitioners is that the respondent-complainant filed a private complaint under Sec. 200 of Cr.P.C. read with Sec. 138 of the Act alleging that he is a reputed business man at Bhadravathi and he is the partner in the firm of accused No.1 and trustee of Patel Rudrappa Memorial Trust. Accused No.1 is a registered partnership firm represented by accused No.2, who is the Managing Partner and Authorized Signatory.