SHANMUGAM PATTU @ S. PATTU Vs. RAICHUR SOLVENTS LIMITED

JUDGEMENT

(1.) THIS petition is filed seeking to quash the proceedings in C.C. No. 3178/2013 on the file of Addl. JMFC -III Court, at Raichur, in which the petitioner herein is shown as accused No. 3.

(2.) IT is stated in the complaint that the accused No. 1 being a company, accused Nos. 2 to 5 are the directors of the said company and that in the conduct of the business of the company they have issued several cheques to the tune of Rs. 21,98,527/ -.

(3.) LEARNED counsel for the respondent on the other hand has filed one more document indicating that the petitioner is one of the directors of the said company and that the said document is dated 26.8.2013. The cheque in question is dated 25.6.2013 and hence the contention of the petitioner that he was not a director of the company cannot be acceded to.