NIVI KNIT FASHIONS Vs. N RAJKUMAR

JUDGEMENT

(1.) THERE is no representation for the respondent. The submissions made by Mr.B.Nambiselvan, learned counsel for the petitioner were heard.

(2.) THIS petition has been filed invoking the inherent powers of the High Court under Section 482 Cr.P.C, seeking an order quashing the criminal proceedings initiated on the file of the learned Judicial Magistrate No.I, Udumalpet in C.C.No.218 of 2006 based on the complaint of the respondent herein preferred under Section 200 Cr.P.C alleging commission of an offence punishable under section 138 of the Negotiable Instruments Act. Nivi Knit Fashions, a proprietary concern and its Proprietor E.Mohanraj are the two persons arrayed as accused in the above said case. The present petition has been filed in the name of Nivi Knit Fashions represented by its proprietor E.Mohanraj.

(3.) ACCORDINGLY this Court holds that the prosecution initiated against Nivi Knit Fashions, the proprietary concern shall be quashed and at the same time, the prosecution initiated against E.Mohanraj, the proprietor shall be continued.