LAWS(KAR)-1987-11-4

B R BATHLA Vs. CENTRAL BUREAU OF INVESTIGATION

Decided On November 17, 1987
B.R.BATHLA Appellant
V/S
CENTRAL BUREAU OF INVESTIGATION Respondents

JUDGEMENT

(1.) This is a revision by C.W.1 Bathla, against the order dated August 29, 1987, passed by the Special Judge, Metropolitan Area, Bangalore, In C.C.No. 1 of 1987 issuing a notice to him under Section 250(1) Cr.P.C. to show cause as to why he should not be ordered to pay compensation to the accused.

(2.) The parties have been referred to with reference to their position before the Special Judge.

(3.) A-1 is a Company registered under the Companies Act and has got its Head Office at Calcutta and Branch Offices at Bangalore, Nagpur, New Delhi and Hyderabad. A 1 has been carrying on the business of manufacturing aluminium pipes and sprinkler equipment. It also deals in stocking, supplying, distributing and selling Thin Walled Mild Steel Galvanised Pipes manufactured by A-8 at its factory at Secunderabad. A-8 is also a Company registered under the Companies Act and promoted by A-1 Company. It is manufacturing Galvanised Pipes for sprinkler irrigation equipment under Industrial Licence No. 225 (82) dated 29-11-1982 issued by the Department of Industrial Development, Ministry of Industry, New Delhi, at their factory at Pattancheru, Medak District, Andhra Pradesh.