SUDEEP THAKORE Vs. COASTAL PROJECTS LTD.

JUDGEMENT

(1.) Heard Mr. H. Kenajit, learned counsel appearing for the petitioner and Mr. T. Rajendra, learned sr. counsel appearing for the respondent.

(2.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure 1973 for quashing/ setting aside the impugned order dtd. 6/5/2014 passed by the Ld. Chief Judicial Magistrate, Imphal East, Manipur in connection with a complaint case which is registered as Cril. (C) Case No. 55 of 2014 (cognizance of offences under Sec. 417, 419,420 read with Sec. 34 of the IPC is taken) and further proceedings of the said complaint case with the following prayers;

(3.) According to the learned counsel for the petitioner, the Ld. CJM, Imphal East has failed to apply its judicious mind while issuing warrant of arrest against the petitioner/accused person in the complaint case filed by the respondent/complainant which was registered as Cril. (C) Case No. 55 of 2014 (cognizance of offences under Sec. 417, 419, 420 read with Sec. 34 of the IPC) taken against the petitioner. Since then the criminal proceedings against the petitioner is going on in full swing.