C R BHANSALI Vs. K RAMESH

JUDGEMENT

(1.) THE petitioner who is the accused 2 in C. C. No. 337 of 1997 filed this petition under Section 482 of the Cr. P. C. seeking for quashing the above proceedings registered against him by the impugned order passed by the special Court for Economic Offences, Bangalore City.

(2.) 1st respondent herein filed a complaint in the Trial Court alleging that petitioner herein who is the Chairman and Director of the CRB capital Markets Limited situated at New Delhi, failed to return the shares sent by him with the endorsement of transfer in his name within two months as required under the provisions of Section 113 of the Companies Act (for short, the 'act' ).

(3.) LEARNED Magistrate recorded the sworn statement of the complainant and thereafter ordered for registering the case against the petitioner for the above said offences and for issue of process to him. It is the said order which is now challenged in the present proceedings.