AZIM H PREMJI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of present petition, the petitioner prays for the following reliefs:

(2.) The petitioner in this case is the Chairman of Vipro Ltd., the Company incorporated under the Companies Act, 1956. It is alleged that this Company is having its head office at Bangalore and one of its offices at 2nd floor, Bhatia Complex, G.E. Road, Raipur (hereinafter referred to as "Raipur Office") and one Supriyo Banerjee was in charge of that office. According to the petitioner the very initiation of the criminal proceedings by the Judicial Magistrate First Class, Raipur is bad in the eye of law because no role whatsoever has been attributed to the petitioner yet the prosecution has been launched against him.

(3.) Counsel for the petitioner submits that in the complaint itself while mentioning the name of the petitioner and in charge of Raipur office namely Supriyo Banerjee it has been merely mentioned that on 25.8.2007 inspection of Raipur Office was done and in the same following deficiencies were found: