D VIJAYAKUMAR Vs. SPENCERS RETAIL LIMITED

JUDGEMENT

(1.) The petitioner seeks to quash proceedings in C.C.No.1149 of 2007 pending on the file of the learned III Metropolitan Magistrate, George Town, Chennai.

(2.) In such case, the petitioner is facing prosecution for offences under Sections 406, 418 and 425 IPC.

(3.) Heard the learned counsel for the petitioner as also the learned counsel for the respondent.