MAHATHRU TECHNOLOGIES Vs. CREATIVE INFOTECH

JUDGEMENT

(1.) The petitioner/accused and the respondent/complainant were before the XI Additional Small Causes Judge and ACMM, Court of Small Causes in Bengaluru in C.C.No.60105 of 2018 for offences punishable under Sec. 138 of the Negotiable Instruments Act, 1881 ('the Act' for short). They are now before this Court calling in question an order dtd. 18/12/2023 passed by the concerned Court in C.C.No.60105 of 2018 on an application filed by the petitioner under Sec. 91 of the Cr.P.C., in which he consequently sought a prayer to allow the application filed by him in its entirety.

(2.) Heard Sri Anand Muttalli, learned counsel for the petitioner and Sri M.T.Nanaiah, learned senior counsel appearing for the respondent.

(3.) Facts, in brief, germane are as follows:-