VIDYA SACHITANAND SUVARNA Vs. STATE

JUDGEMENT

(1.) This petition is filed challenging the registration of a First Information Report which has ultimately culminated in filing of a charge-sheet.

(2.) It is not in dispute that petitioner No.1 was earlier a partner of the firm along with the complainant. It is also not in dispute that the petitioners had filed a private complaint being aggrieved by the alleged concoction of a retirement deed, under which petitioner No.1 came out of the firm and the wife of respondent No.2 was inducted into the firm.

(3.) After the initiation of criminal proceedings by the petitioners, a complaint was presented under Sec. 200 of Criminal Procedure Code, 1973 ('Cr.P.C.') against the petitioners (wife and husband) alleging that certain false income tax returns had been submitted by the petitioners in the complaint that they had lodged against respondent No.2 and this constituted offences under Ss. 193, 195, 196, 209, 417, 419, 420, 465, 468, 471, 504, 506(B) of the Indian Penal Code, 1860 ('IPC').