SONY PHARMACEUTICALS Vs. NAGARAJ

JUDGEMENT

(1.) The appellant is the complainant assailing the judgment of acquittal dated 23.03.2018 passed by the XXV Additional Chief Metropolitan Magistrate, Bengaluru, in C.C.No.12812/2014.

(2.) This matter had come up on 03.12.2019. The learned Counsel for the respondent was not present. Therefore, the matter was directed to be listed today for hearing. Today too, there is no representation for the respondent. Therefore the matter is heard in the absence of the learned Counsel for the respondent.

(3.) The appellant is in the business of distributing pharmaceuticals and respondent too is in the very same business. There are regular transactions between the parties. Learned Counsel for the appellant submits that the respondent has become a chronic defaulter in payment, having taken supply of drugs and pharmaceuticals from the appellant-firm. The respondent has issued several cheques for clearing the outstanding dues in respect of the supply of drugs and pharmaceuticals.