SONA ALLOYS PVT LTD Vs. PAWAN TRANSPORT

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for respondent. Perused the records.

(2.) THE petitioners are arrayed as accused Nos.1 and 3 in C.C. No.95/2012 pending on the file of Prl. Civil Judge and J.M.F.C., Mudhol, have approached this Court seeking for quashing of the entire proceedings pending against them.

(3.) THE learned counsel for petitioners has argued before this Court that accused Nos.1 and 3, who are petitioners before this Court are the Directors of Sona Alloys Pvt. Ltd., having its registered office at Ahmedabad, Gujarat State.