M A SHIVAKUMARAN Vs. SUNDARAM FINACE LTD

JUDGEMENT

(1.) By consent of both sides, the matter has been taken up for final hearing.

(2.) The Petitioners, who are the accused in a private complaint initiated by the Respondent before the learned Chief Metropolitan Magistrate, Egmore, Chennai, have filed the present petition seeking a direction to call for the records in C.C. No. 4311 of 2009 pending on the file of the above and quash the same.

(3.) The Respondent is a Finance Company, having its registered Office at Chennai. The business of the complainant Company is extending hire purchase, loan and leasing facility on vehicles, machinery, equipment to individuals and Corporate companies. Sri Rajeswari Mills Limited at Gudiyatham Taluk is a Company incorporated under Companies Act and the Petitioners 1 to 3 are the Directors of the Company and the 4th Petitioner is the Chartered Accountant. The said Company is having two units, one at Gudiyatham and another at Karaikal.