SHAMANUR SHIVASHANKARAPPA Vs. INDIA SUGARS AND REFINERIES LTD.

JUDGEMENT

(1.) The petitioner who is common in Crl.P.Nos.100575, 100576 and 100577 of 2014 has sought for quashing of the entire proceedings in CC No.243/2013 (PCR No.1/2010), CC No.244/2013(PCR No.2/2010) and CC No.242/2013(PCR No.19/2010) respectively on the file of Prl. Civil Judge & JMFC, Hospet, wherein, the petitioner is arrayed as Accused No.4, who is one of the Directors of M/s.Davangere Sugar Company Limited., and Chairman of M/s.Shamanur Sugars Limited.

(2.) Looking at the array of the petitioner in the above said cases, it is revealed that in Crl.P. No.100575/2014 and Crl.P. No.100576/2014, the petitioner challenges the order of the learned Magistrate in taking cognizance and issuing summons against him as one of the Directors of M/s.Davangere Sugar Co. Ltd. Whereas, in Crl.P.No.100576/2014, the petitioner was called upon before the Court after taking cognizance and issuance of summons by virtue of he being the Chairman of M/s.Shamanur Sugars Ltd.,

(3.) After hearing the arguments of the learned Counsel for the petitioner and the respondent, I must express a word of appreciation that both the counsels have very effectively and efficiently assisted the Court in a befitting manner, to understand legal and factual dispute to be addressed by the Court.