AGATE FINANCE LIMITED Vs. STATE

JUDGEMENT

(1.) WHEN the matter is called, no representation for the petitioner. The matter is posted today for orders.

(2.) LEARNED Government Advocate submits that the Complaint given by the petitioner herein was registered and investigated, found that the case was civil in nature and the same also intimated to the XI metropolitan Magistrate, Saidapet , Chennai as well as the petitioner herein on 21. 8. 2002. Hence, this petition is dismissed. .