APEEGO LIMITED Vs. INSPECTOR OF POLICE T N

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are arrayed as accused in a complaint filed by the second respondent on the basis of which an FIR was drawn up for the offence under Sec. 420 of the Indian Penal Code. Appellants moved the High Court of Madras for quashing the FIR, but in vain. Against the order, passed by the High Court they have come up with these appeals by special leave.

(3.) When the special leave petitions were pending the investigating agency proceeded with the investigation and completed it and laid a charge sheet against the appellants for the said offence under Sec. 420 Indian Penal Code.