SHRI NARESH GUPTA Vs. STATE OF GOA

JUDGEMENT

(1.) Rule. Learned counsel for the respondents waives service. Heard finally with the consent of the parties.

(2.) The challenge in this petition under Article 227 of the Constitution of India read with section 482 of the Code of Criminal Procedure (Cr.P.C, for short) is to the judgment and order dated 30/10/2015 passed by the Additional Sessions Judge, Mapusa in Criminal Revision Application no.113/2013.

(3.) The brief facts necessary for the disposal of the petition may be stated thus - The petitioner is based at Delhi and is engaged in the import and is a trader of optical lenses and blanks and inter alia amongst other places, has an office at Goa. The respondent no.2, M/s. G.K. Hitec Lenses Pvt. Ltd. is a company registered under the Companies Act. There were business transactions between the petitioner and the second respondent since 1991 in which the petitioner had been supplying optical lenses and blanks to the second respondent.