GOVINDARAJ Vs. ANJAN KUMAR BHADURI

JUDGEMENT

(1.) This petition is a text book example to show as to how the process of the Courts could be abused and proceedings could be dragged on endlessly.

(2.) The petitioners are the accused in C.C. No. 6269 of 1989 on the file of XIV. Metropolitan Magistrate, Egmore, Madras, on the complaint filed against them for the offences under Sections 409 and 420 I.P.C.

(3.) On consideration of the entire materials, the learned Magistrate dismissed the petition, holding that the averments of the complaint and other materials would show that the second complainant being a company is the real complainant who is represented by the Assistant Manager, whose name mentioned as a first complainant. While holding this, the learned Magistrate also referred about the earlier attempts made by the petitioners to dragon the proceedings for a very long time. Being aggrieved over this order the petitioners in the fourth round have come to this forum under the guise of challenging the impugned order.