R. KAMAL JAIN Vs. AXIS BANK LIMITED

JUDGEMENT

(1.) The petitioner filed this Criminal Original Petition to quash the private complaint filed by the respondent in C.C.No. 34 of 2009 on the file of the Judicial Magistrate No.IV, Vellore.

(2.) Heard the learned counsel for the petitioner and respondent and perused the entire materials available on record.

(3.) Brief facts necessary to decide the petition are as follows:-