B.V.PINTO J. - (1.) POLICE have reported that, service of notice has been effected on the respondent who is a company and one Sri. Sreekumar, Accountant has received notice on behalf of the company. Service hold sufficient.
(2.) THIS petition is filed seeking to set aside the order dated 19.08.2011 passed by the 14th Additional Civil Metropolitan Magistrate, Bangalore in CC No.27360/2004. The petitioner is accused in the said case. He has filed an application on 26.05.2011 U/s. 91 of Cr.P.C requesting the Court to summon certain documents pertaining to the company. The company is the complainant. However, respondent/Complainant has filed objections to the said application on 02.07.2011 the learned Magistrate by an order dated 19.08.2011 rejected the said application saying that, said documents are unnecessary.
(3.) RESPONDENT has been served and endorsement indicates that, copy of the petition has been received by the respondent.;