KARUNANITHI R. Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) This case calls for interpretation and application of propositions (a) to (c) in S.M.S. Pharmaceuticals Ltd. v. Neeta Bhalla, 2005 4 KerLT 209.

(2.) Later in para-6 of all these complaints, the following identical averments also do appear:

(3.) The complaints were filed before the learned Magistrate. Cognizance was taken. Summons was issued to all the accused including the petitioner herein. On receipt of the summons from the court, after entering appearance before the learned Magistrate, the petitioner/the 3rd accused had come to this Court with a prayer that the cognizance taken against him may be quashed invoking the powers under Section 482 of the Cr.P.C.