P V UDASHI Vs. J V UDESHI

JUDGEMENT

(1.) These two petitions under Section 482, Cr. P.C. seek quashing of orders passed by the learned I Additional Metropolitan Sessions Judge, Hyderabad dated 27-12-1999 passed in Crl. M.P. No. 700 of 1999 and 701 of 1999 in C.C. No. 3 of 1996 on his file.

(2.) The petitioner herein is the accused in the said C.C. 3 of 1996 facing charges for offences under Sections 406 and 417, I.P.C. registered against him on the basis of a complaint filed by the respondents herein.

(3.) The basis of the complaint appears to be that the complainant and the accused were partners in a firm called J.K. Industries, which was constituted on 9-7-1973 and was dissolved on 1-7-1984. The allegation is that while partnership was subsisting, the accused has opened a current account in the name of J.K. Industries showing him to be sole proprietor and siphoned of the funds of the partnership firm by diverting them to the said account. The accused obviously denied the charge.