MOHIT KHANNA Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioner under Sec. 482 Cr.P.C. to quash the Criminal Complaint Case No.55 of 2014 pending on the file of the Learned Chief Judicial Magistrate, Imphal East filed by the second respondent herein. The second respondent is the complainant in the Criminal Complaint Case.

(2.) Heard Mr. Munish Kochhar, the learned counsel for the petitioner, learned counsel for the State and Mr. T. Rajendra, the learned counsel for the second respondent/ complainant.

(3.) Assailing the Criminal Complaint Case proceeding instituted by the second respondent against the petitioner before the learned Chief Judicial Magistrate, Imphal East, Mr. Munish Kochhar, the learned counsel for the petitioner submitted that the allegations made in the said complaint are vague as it mentions about various agreements with two different companies i.e. M/s.Mekaster International Private Limited and M/s.Mekaster Engineering Private Limited stated to have been entered into by the second respondent/complainant company at different times and on different dates without giving any specific clarification and background regarding agreements entered with each company and their relevance and continuity with each other and that even the payments made by the second respondent company are mentioned in a vague manner and the relief is sought against the petitioner and assigned the position in only one company i.e. Chief Executive Officer of M/s.Mekaster Engineering Private Limited.