HAMMANNA S NAYAK Vs. VIJAY KUMAR KALANI

JUDGEMENT

(1.) THIS criminal revision application is filed by the petitioner/original complainant, being aggrieved by the order dated 2nd July, 1993, passed by the Metropolitan Magistrate, 33rd Court, Ballard Estate, Bombay, dropping the proceedings against the accused persons/respondent Nos. 1 and 2 herein, in Case No. 140/s/92.

(2.) FEW facts, which are required to be stated, are as follows : the complainant/petitioner filed complaint in the Court of the Metropolitan Magistrate, 33rd Court, Ballard Estate, against the present respondent Nos. 1 and 2 under section 138 of the Negotiable Instruments Act, 1881.

(3.) THE complainant/hammanna S. Nayak in his complaint dated 14th July, 1992, had averred that he was working as Marketing Officer with Tata Metals and Strips Limited, having its office at Bombay House, 24, Homi Mody Street, Fort, Bombay 400 001. His company manufactures Cold Rolled and Hot Rolled Steel Strips and markets the same throughout India. The complainant is authorised by his company to file this complaint for and on behalf of the company.