Karnataka High Court
Parsam Enterprises vs M/S Accord Biotech Private Limited on 30 July, 2009
Author: Subhash B.Adi
Bench: Subhash B.Adi
IN THE HIGH COURT OF I'-{[l&i?NATAKA AT BANGALORE
DATED THIS THE 303'" DAY OF JULY 2009
BEFORE
THE HOWBLE MR.JUS'I'ICE SUBHASH : f, ,
BETWEEN:
Parsam Enterprises,
No.38/1, R.V.Road,
01311; Vijaya Collage.
Basavanagudi, Bangalore.
Represented by its proprietor _ " 3
By B.S.Prakash _ ..'.pEm'zoNER
(By S171. G.s.Adv.).7
AND:
M] s. Accord Biot'e::i3.. Pxiyatc
Re§'ster*ec'.. ofice at 'N-:§.~430,
"Ar1moday"',= L7" Ma';i11," »-- V
HRBR 1.ayou£,»K'a1yan Maggi,
1" amok, -» 43.
'i"'11?epr¢éeI?+t¢d'by its ' mews
9ite¢tm_Sxj.BhQwmik. .. RESPONDENT
. Petition is fikzd under Section 482 Cr.P.C.
pr?-zyirig to éside the cadet passed by the XIX Add}. C.M.M.
_ Bangamg.' iu,('2.C.No.9997[04 dated 19.12.05 at Annexure--A.
Petition coming on far adm;ission this day, the Court
Qjmatcti 'June follnwingz
ORDER
Petitioner has ssought far quasbing of 33:: order dated ' 19.12.2006 on the fiiae of XVI Addl.C.M.M., Bangakm: City in i C.C5.No.9997[2004.
. 2 -
2. Petitioner has filed 3. private complaint under Section 200 of Cr. P. C. for an ofienee punishable under Section of the Negotiable Instniments Act.
3. Learned Magisttate on perusal of the..c;:§i32pl£:i:i1t:.4_ae£1"the*__ sworn statement and also the matehiiialiillfiae of summons. Since summons 'wV'as' not the accused. However, on isixiaees was absent. the complai£it~.itse}f
4. Petitioner has the Court has mentioned tha§"fliei3'mcessiwiais 011 19.12.2006, it is shosyfimiases .. Despite that, complain' t is dismissed. L . (:1 ssssssgeeessssss cause shown, 1 find that the petitioner ibevgivenidfle more opportunity. *petition is allowed. The order dated Lvonjths file of xv; Add1.C.M.M., Bangalore City in is set aside subject to petitioner depositing C Rs.5(4ii}().];A.:.}3eii:"o:te the State Legal Sexvioes Authority. Ieanaed is directed to proceeci with the matter Exam the stage ' the complaint was dismissed. S d I' Iudge KNM/~