RAMAKRISHNAN ARVIND DIRECTOR Vs. M.S. SELVARAJ

JUDGEMENT

(1.) Criminal Original Petition has been filed by the accused Nos. 3, 5, 6 and 7 in S.T.C.No. 299 of 2015 pending on the file of the learned Judicial Magistrate No.Ill, Coimbatore, under Sec. 482 Cr.P.C., to call for the records and to quash the said S.T.C.No. 299 of 2015 as against them.

(2.) S.T.C.No. 299 of 2015 had been filed on a complaint given by the respondent alleging offences under Ss. 138 and 141 of the Negotiable Instrument Act. The first petitioner/A3, the second petitioner/A5, the third petitioner/A6 and the fourth petitioner/A7 are all Directors of M/s. M.T.K. Textiles Pvt., Ltd., Coimbatore. It is claimed in the present petition that the allegations in the complaint against them are very vague and specific allegations have not been stated.

(3.) It is pointed out that in the complaint, it had been merely stated that the petitioners are Directors and are responsible for the day today administration and activities of the business transactions of the company M/s. M.T.K. Textiles Pvt., Ltd.