SAKTHI FINANCE LTD Vs. SUBBIAH

JUDGEMENT

(1.) Dr.Subbiah, the first respondent herein, filed a private complaint against four accused, including the petitioner, M/s. Sakthi Finance Limited, alleging that they have committed the offences under Sections 420, 406, 403 and 424 read with 34 I.P.C.

(2.) M/s. Sakthi Finance Ltd., which is arrayed as third accused in the said private complaint, aggrieved by the issue of process in the said complaint, which was served on it, has approached this Court by filing this application to quash the said complaint.

(3.) According to the complainant, the first respondent herein, one Devinder Singh Bedi approached him and represented that he would supply medical equipments required for his Doctor’s profession through his firm and that he would also arrange for necessary financial assistance under hire purchase scheme from private and Governmental institutions. Accordingly, the complainant applied for financial assistance to the institution like M/s.Sakthi Finance and other Governmental organisations. Despite receipt of finance from those financial institutions, Devinder Singh Bedi did not supply equipments within the time promised. Therefore, the said Devinder Singh Bedi and the financial institutions are responsible for non-supply of the equipments, and as such, they are liable to be punished for the said offences.