DIGANTHA MUDRANA PVT. LTD. Vs. RADHAKRISHNA K.

JUDGEMENT

(1.) THE petitioner has approached this Court seeking for quashing of the entire proceedings in CC No. 3965/2013 pending before the JMFC (II -Court), Mangalore, Dakshina Kannada District and consequently set aside the order dated 18.12.2013 passed by the learned Magistrate.

(2.) I have heard the learned counsel for the petitioner and the learned counsel for the respondent.

(3.) THE learned counsel for the petitioner not only challenged the said order but also questioned the very taking of the cognizance by the learned Magistrate on two grounds: