SANOFI INDIA LIMITED (FORMERLY AVENTIS PHARMA LIMITED) Vs. STATE REPRESENTED BY CENTRAL BUREAU OF INVESTIGATION ANTI-CORRUPTION BRANCH

JUDGEMENT

(1.) This petition by a Public Limited Company is presented with a prayer to quash proceedings in Special C.C.No.226/2017 before XLVI Additional City Civil and Sessions Judge and Special Judge for CBI Cases, Bengaluru City (CCH-47).

(2.) The question for consideration in this petition is, 'whether a Company alone can be prosecuted for commission of criminal offences without its directors?'

(3.) Heard Shri Uday Holla, learned Senior Advocate for petitioner and Shri P. Prasanna Kumar, learned Standing Counsel for the respondent-CBI.