MODERN ELECTRONICS Vs. VIDEOCON INTERNATIONAL LTD

JUDGEMENT

(1.) AGGRIEVED by the process issued by Learned Judicial Magistrate Ist Class (City Munsiff), Srinagar on the complaint of M/s. Videocon International Limited for the infraction of Sections 415, 417, 418, 420 and 406 RPC, the petitioners have filed this petition seeking quashing of the process so issued.

(2.) MR . M. Aijaz, learned advocate for the petitioners, says that the complaint and material furnished in support thereof did not disclose the commission of any offence by the petitioners. The complaint of the respondent indicated nothing except the existence of a civil dispute seeking recovery of some amount from the petitioners on the basis of a running account between the parties. Learned Counsel thus says that the process issued against the petitioners is an abuse of the judicial process.

(3.) MS . Musbat appearing for M/s. Videocon International Limited, justifying the process issued by the learned Magistrate, says that the complaint did disclose commission of the offences for which the petitioners had been summoned and no case had been made out by the petitioners for quashing of the proceedings pending before the learned Magistrate.