WYETH LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) Aggrieved by an order passed by the High Court of Judicature at Patna dismissing a petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C") for quashing an FIR registered at the instance of the second respondent herein, the appellants have come up with the above appeal.

(3.) Heard the learned senior counsel appearing for the appellants, the learned standing counsel for the State of Bihar and the learned standing counsel appearing on behalf of the respondent No.2, who was the complainant.