YVONNE PUSHPARAJ Vs. L. VIVEKANANDA

JUDGEMENT

(1.) THE petitioner, arraigned as accused No. 3, facing prosecution in C.C. No. 822/2013, on the file of the XIII Additional Chief Metropolitan Magistrate, Bengaluru, for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, filed this petition under Section 482 Cr.P.C., to quash order dated 17.01.2013 passed therein, taking cognizance and to dismiss the compliant, insofar as she is concerned.

(2.) THE respondent having filed PCR No. 7091/2012, finding prima facie case and being of the opinion that there are sufficient materials to proceed against the accused, criminal case was directed to be registered and process was issued against the petitioner and two other accused.

(3.) ALONG with this petition, certified copies of Form -32, issued by the Assistant Registrar of Companies, Karnataka, Bengaluru, showing the names of the original Directors of the said company and the Additional Directors during the relevant period was produced as Annexures -D, E and F. Perusal of the said documents would show that the petitioner was not a Director of the first accused - Company, at any point of time.