SURESH PAI Vs. JAYANTH PRABHU

JUDGEMENT

(1.) Heard Sri P.P.Hegde, learned Senior Advocate for Smt. Rachitha Rajshekar, learned counsel for the petitioner.

(2.) The Order of conviction passed by the JMFC (V Court), Mangaluru, in Criminal Case No.363/2008 dtd. 17/7/2012, confirmed in Crl.A.No.215/2012 dtd. 23/6/2015 on the file of the III Addl. District and Sessions Judge, D.K. Mangaluru, is assailed in this Revision Petition on the technical ground that the cheque came to be issued in the name of M/s Jyotshna Diagnostic which is a partnership firm and complaint came to be instituted by one Jayanth Prabhu, one of the partner, in his individual capacity.

(3.) Respondent, though served, has remained absent.