MOHAMMED SULAIMAN BASHA Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been preferred to call for the records in C.C.No.6802 of 2019 on the file of the learned Metropolitan Magistrate, Court of CCB and CBCID, Egmore, Chennai and quash the same.

(2.) Heard Mr.N.S.Sivakumar, learned counsel for the petitioner and Mr.A.Damodaran, learned Additional Public Prosecutor appearing for the first respondent.

(3.) The case of the prosecution is that the defacto complainant is running wholesale rice business under the name and style of ATR Exports. The first accused by name Bharath H Shah was introduced to the defacto complainant by the second accused Mohammed Sulaiman Basha who is the petitioner herein, by stating that the first accused was conducting a catering business in the name of Sangeetha Catering at No.72, Market Road, Chromepet, Chennai -44. Between the period from April 2017 to September 2017. On several dates, the first accused purchased rice bags from the defacto complainant on wholesale rates by making part-payments.