V RAVI KUMAR Vs. STATE DISTRICT CRIME BRANCH

JUDGEMENT

(1.) This appeal is against the final judgment and order dated 20-03-2006 passed by the High Court of Judicature at Madras, inter alia, allowing Criminal Original Petition No.27039 of 2005 filed under Section 482 Cr.P.C. and quashing the criminal proceedings being Crime No.54 of 2005 against the petitioners before the High Court and also against the first accused company, which was not party before the High Court.

(2.) The appellant, Shri Ravi Kumar carries on business of cotton ginning and conversion of cotton into yarn at Salem, Tamil Nadu as proprietor of "SARAVANA YARN TRADERS".

(3.) The appellant as proprietor of "SARAVANA YARN TRADERS" entered into transactions with Sri. Rajendran Mills Ltd., Salem (hereinafter referred to as "the Mill"). The respondent No.2/accused No.2 is the Managing Director of the Mill and the respondent No.3/accused No.3 Sri Sundaram is its Chairman, respondent No. 4/accused No.4 Sri Sundar is the son of the Managing Director being the respondent No.2/accused No.2 and is in charge of the affairs of the Mill. The respondents/ accused Nos.5 to 13 are also responsible for administering the Mill.