AMIT DESAI Vs. SHINE ENTERPRISES

JUDGEMENT

(1.) On a reference made by the learned single Judge for placing the matter before the appropriate bench, this matter is posted before this Bench.

(2.) The petitioners herein were the accused in C.C. No. 88/97 filed by the complainant-first respondent herein in the Court of the Judicial Magistrate of First Class, Madanapalle, Chittoor District. The present petition has been filed by the accused-petitioners herein for quashing the same under Section 482, Cr. P.C.

(3.) The complainant had made the following averments in his complaint. It was averred by the complainant that the complainant is doing business in Madanapalle Town under the name and style of M/s. Shine Enterprises. It is a partnership firm. It is the further case of the complainant that the complainant had commercial dealing with the accused. They were purchasing non-alcoholic beverage drink called "PEPUP" black label since 1996. They had deposited a sum of Rs. 10,000.00 as a caution deposit with the accused.