BHAGWANDAS AUTO FINANCE LTD Vs. STATE

JUDGEMENT

(1.) RESPONDENT No.2 in the above-captioned petitions i.e. Vikas International (Hong Kong) Ltd. has filed Criminal Complaint No.16736/2006 before the learned Metropolitan Magistrate praying that the four accused listed therein be punished for having committed offences punishable under Section 420/120-B IPC.

(2.) ACCUSED No.1 is Bhagwan Dass Auto Finance Ltd. accused No.3 and 4 are Shri Ravinder Aggarwal and Shri Vishal Aggarwal, the Managing Director and Director respectively of accused No.1. ACCUSED No.2 Shri Ravi Bhartia, is stated to be the authorized signatory of accused No.1. The complaint reads as under:-

(3.) WHAT was the lucrative commission and what were the terms on which commission would be paid have not been stated. Was the commission to be paid when a deal was struck with a foreign buyer or was it to be paid after the contract was completed with the foreign buyer? Nothing has been stated.