VINOD PAPER MILLS LIMITED Vs. A P SINGH

JUDGEMENT

(1.) CRL . M. (M) No. 2792 to 2882/1990 have been filed with a prayer to quash the complaint for an offence under S. 276B r/w S. 278B of the IT Act, 1961. Learned counsel for the petitioner submits that a bare reading of the complaint does not make out a triable offence and, therefore, the complaint ought to be quashed.

(2.) WITH the assistance of learned counsel for the petitioner as also learned counsel for the IT Department, I have gone through the complaint. From a bare reading of the complaint it appears that there is a positive averment of the violations of law as also sufficient material to sustain the complaint as has been brought on record. It is not for this Court to examine the quantitative or qualitive nature of the material on record at this stage. Suffice it to say that if the complaint discloses a triable offence it must be proceeded with. In the present case, I find that the complaint discloses a triable offence. Conseuently, Crl. M. (M) Nos. 2792 to 2882/1990 are dismissed.