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M/S Sakthi Ganesh Textiles Private ... vs M/S Poineer Enterprises
2025 Latest Caselaw 1189 Kant

Citation : 2025 Latest Caselaw 1189 Kant
Judgement Date : 4 June, 2025

Karnataka High Court

M/S Sakthi Ganesh Textiles Private ... vs M/S Poineer Enterprises on 4 June, 2025

Author: V Srishananda
Bench: V Srishananda
                                               -1-
                                                            NC: 2025:KHC-K:2825
                                                     CRL.P No. 200865 of 2025


                   HC-KAR




                              IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                             DATED THIS THE 4TH DAY OF JUNE, 2025

                                            BEFORE
                            THE HON'BLE MR. JUSTICE V SRISHANANDA


                            CRIMINAL PETITION NO. 200865 OF 2025
                                   (482(Cr.PC)/528(BNSS))
                   BETWEEN:

                        M/S SAKTHI GANESH TEXTILES PRIVATE LIMITED,
                        S F-8, 144 AND 143, SLV NOBLE EMBASSY.
                        NAVA INDIA ROAD, PEELAMEDU,
                        COIMBTORE-641004.
                        TAMIL NADU STATE.
                        REPRESENTED BY ITS DIRECTORS


                   1.   SRI. K. HARIKUMAR S/O SRI. KALAMEGAM,
                        AGED ABOUT 57 YEARS,
                        AT NO.617/3, AYYEPALAYAM,
Digitally signed        SIRUVALUR POST, GOBI TALUK,
by RENUKA
                        ERODE-638054,
Location: HIGH
COURT OF                TAMIL NADU STATE.
KARNATAKA
                   2.   SRI. PARTHIBAN G S/O. SRI, GOPAL,
                        AGED ABOUT 52 YEARS,
                        AT NO.617/3, AYYEPALAYAM,
                        SIRUVALUR POST, GOBI TALUK,
                        ERODE-638054,
                        TAMIL NADU STATE.

                                                                 ...PETITIONERS

                   (BY SMT. RAJESHWARI MALLINATH, ADVOCATE)
                            -2-
                                      NC: 2025:KHC-K:2825
                                 CRL.P No. 200865 of 2025


HC-KAR




AND:

   M/S POINEER ENTERPRISES,
   SHOP NO.72, FIRST FLOOR,
   SANTHOSH HUB, GANDHI CHOWK,
   RAICHUR,
   KARNATAKA STATE.
   REPRESENTED BY ITS PROPRITRIX

   SMT. BABITHA SANCHETI
   W/O AJITH RAJ MOOTHA,
   AGE: MAJOR, OCC: BUSINESS,
   R/AT NO.11-4-76, JAIN COLONY.
   BRESTAWARPET,
   RAICHUR-584101,
   KARNATAKA STATE,

   AND ALSO AT:

   NO.11-5-63, JAIN COLONY,
   BRESHTHWARPET, RAICHUR,
   KARNATAKA STATE- 584 101.

   REPRESENTED BY HER GPA HOLDER
   SRI AJITHRAJ MOOTHA,
   S/O SRI TEJ RAJ MOOTHA,
   AGED ABOUT 55 YEARS,
   R/AT NO.11-4-76, JAIN COLONY,
   BRESTAWARPET, RAICHUR-584101.
   KARNATAKA STATE.

                                           ...RESPONDENT

(BY SRI SHIVANAND V. PATTANASHETTI, ADVOCATE)

       THIS CRIMINAL PETITION IS FILED UNDER SECTION 528
OF BNSS 2023, PRAYING TO ALLOW THE PETITION BY
QUASHING THE ENTIRE PROCEEDINGS IN CC NO.4267/2024
WHICH IS PENDING ON THE FILE OF LEARNED PRL. CIVIL
                                      -3-
                                                 NC: 2025:KHC-K:2825
                                           CRL.P No. 200865 of 2025


HC-KAR




JUDGE     AND     JMFC    II    AT   RAICHUR     FOR   THE   OFFENCE
PUNISHABLE UNDER SECTION 138 OF N I ACT, AGAINST THE
PETITIONERS VIDE ANNEXURE-C.



     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM:      HON'BLE MR. JUSTICE V SRISHANANDA


                               ORAL ORDER

(PER: HON'BLE MR. JUSTICE V SRISHANANDA)

Heard Smt. Rajeshwari Mallinath, learned counsel

appearing for the petitioners and Sri Shivanand V.

Pattanashetti, learned counsel for the respondent.

2. This petition is filed under Section 482 of

Cr.P.C. with the following prayer:

"WHEREFORE, the petitioners respectfully prays that this Hon'ble Court be pleased to call for records and allow the petition by:

a) Pleased to quash the entire proceedings in C C No. 4267/2024 which is pending on the file of learned Prl. Civil Judge and JMFC II at Raichur for the offence

NC: 2025:KHC-K:2825

HC-KAR

punishable under section 138 of N I Act, against the petitioners vide Annexure-C.

b) Grant such other relief's as this Hon'ble Court deems fit in the facts and circumstances of the case in the interest of justice and equity."

3. In respect of sale of cotton, there was a

transaction between complainant and accused. In respect

of the said transaction, cheques were issued by the

petitioners herein to the respondent bearing No.000454 in

a sum of Rs.1,00,00,000/- dated 28.06.2024 and bearing

No.000459 in a sum of Rs.2,18,66,758/- dated

11.07.2024, drawn on Standard Chartered Bank,

Coimbtore Branch.

4. Both the cheques on presentation returned with

an endorsement 'funds insufficient' on 15.07.2024 and

after issuing legal notice and noticing that there was no

non-compliance, a complaint came to be filed by the

respondent against the petitioners herein for taking action

under Section 138 of the Negotiable Instruments Act.

NC: 2025:KHC-K:2825

HC-KAR

5. The petitioners have appeared before the

jurisdictional Magistrate and are contesting the case. In

the meantime, the present petition is filed stating that in

respect of the same transaction, the respondent has also

filed a necessary application before the National Company

Law Tribunal (NCLT) and the same is pending before

NCLT, wherein there is a seizure of the assets of the

petitioners to the extent of Rs.7,00,00,000/- and therefore

criminal case needs to be quashed.

6. Per contra, learned counsel Sri Shivanand V.

Pattanashetti for the respondent opposes the petition

prayer on the ground that the proceedings before the

NCLT and the proceedings before the Magistrate can

parallelly be continued taking note of the fact that there is

an admitted legally recoverable debt.

7. In support of his arguments, learned counsel

Shivanand V. Pattanashetti places reliance on the

judgment of the Honorable Apex Court reported in (2023)

NC: 2025:KHC-K:2825

HC-KAR

10 SCC 545 in the case of Ajay Kumar Radheyshyam

Goenka Vs. Tourism Finance Corporation of India

Limited.

8. Having heard the arguments of both sides, this

Court perused the material on record meticulously. On

such perusal of the material on record, this Court is of the

considered opinion that the parallel proceedings is

permissible.

9. However, if the petitioners herein pay the

amounts covered under the cheques as compensation to

the respondent, it is needless to emphasis that the same

shall be given due deduction in the pending proceedings

before the NCLT.

10. The view of this Court in this regard is fortified

by the judgment of the Honorable Apex Court in the case

of Ajay Kumar Radheyshyam Goenka referred to

supra.

NC: 2025:KHC-K:2825

HC-KAR

11. Accordingly, no grounds are made out for

quashing the pending criminal proceedings. The petition is

meritless and needs to be dismissed.

12. Hence, the following:

ORDER

The petition is dismissed.

Sd/-

(V SRISHANANDA) JUDGE

RSP

CT:PK

 
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