R. SUKUMAR Vs. M/S. CANBANK FACTORS LIMITED

JUDGEMENT

(1.) This Criminal Original Petition before me being Crl.O.P. No. 177 of 2014 has been filed with a prayer to quash a criminal complaint being Calender Case No. 118 of 2013 (C.C.No. 118 of 2013) on the file of the Judicial Magistrate No. III, Coimbatore.

(2.) Today when the matter was called, there is no representation on both sides.

(3.) Considering the nature of the matter and also considering the fact that the Crl.O.P. is of the year 2014 and the criminal complaint that has been sought to be quashed is of the year 2013, I am of the considered view that this matter can be disposed of on merits on the basis of the available records as adjourning such matters merely because counsel concerned have not appeared only leads to avoidable pendency and become avoidable additions to arrears in Court.