RAMASWAMY ATHAPPAN Vs. BHARTI INFOTEL LTD

JUDGEMENT

(1.) THIS petition under Section 482 of the code of Criminal Procedure, 1973 (Crpc)seeks the quashing of Criminal Complaint case No. 3142/2004 pending in the Court of the Metropolitan Magistrate (MM) New delhi titled "bharti Infotel Ltd. v. Data Access india Ltd. " under Section 138 read with sections 141 and 142 of the Negotiable instruments Act, 1881 ( NI Act') in so far as it concerns the Petitioners here.

(2.) PETITIONER No. 1 Mr. Ramaswamy athappan is a resident of 96 Meyer Road, singapore and Petitioner No. 2 Mr. Gobinath athappan is a resident of 1450 Washington boulevard Appt. 709 S Stamford, CT (USA ).

(3.) THE aforementioned Complaint Case No. 3142/2004 was filed by Respondent Bharti infotel Ltd. ('bil') on 16th October 2004 in the Court of the learned MM against Data access India Ltd. (' DAIL') and eight others. Petitioner No. 1 was arrayed as Accused No. 2 and described as the Vice Chairman of DAIL his address was shown as the registered and corporate office of the DAIL at Nehru place, New Delhi. Likewise Petitioner No. 2 was shown as Accused No. 6 at the same address.