M S KUMANAN Vs. SUSHIL R BHATIA

JUDGEMENT

(1.) THE petitioner is A.3 among 4 accused. He is one of the Directors of A.1 Companies. Contending that the petitioner has not issued the cheque and was not in charge of the Company during the relevant period, the present petition has been filed to quash the proceedings in C.C.No.460 of 2003.

(2.) PER contra, the learned counsel for the respondent submits that the allegations are made at paragraph-2 of the complaint fixing the responsibility of the petitioner. It has been stated that the petitioner was also in charge of the affairs and Management of the Company during the relevant period.