RAJNARAYANA HOSIERY EXPORTS PVT LTD Vs. THIRUPPATHI KNITT FABRICS A PARTNERSHIP FIRM COTTON HOSIERY EXPORTERS ADHI PRASAKTHI KOVIL STREET

JUDGEMENT

(1.) THESE appeals arise out of the Judgment in S.T.C.No.2664 and 2665 of 1997 respectively on the file of the Court of the Judicial Magistrate No V, Coimbatore dated 20.4.2000. The complainant is the appellant in both the appeals.

(2.) THE short facts relevant for the purpose of deciding these appeals are as follows:

(3.) THE sworn statement was taken from the complainant and the learned Judicial Magistrate returned the original complaint filed by the complainant with an endorsement that under Section 219 Cr.P.C., the complaint is not maintainable. THEre was no time specified in the return for re-presentation. Subsequently, the complainant came forward with two fresh complaints and the same was taken on file by the learned Judicial Magistrate in S.T.C.NO.2664 of 1997 and 2665 of 1997 respectively.