VIKRAM KAPUR Vs. ATLAS CYCLES (HARYANA) LTD.

JUDGEMENT

(1.) The petitioners vide the present petition seek directions for quashing of the Complaint Case No. 43/1/2015 titled " Atlas Cycles (Haryana) Ltd. V. Vikram Kapur and Anr." pending in the Court of the ACMM, South-East, Saket Courts as well as the quashing of the order dtd. 19/7/2016 therein.

(2.) Vide the impugned order dtd. 19/7/2016 of the learned ACMM, South-East, qua CC No. 43/1/15, the petitioners herein were summoned for the alleged commission of offences punishable under Ss. 406/417/418/120B/422 of the Indian Penal Code, 1860.

(3.) The complainant M/s Atlas Cycles (Haryana) Ltd. through its complaint CT No. 43/1/15 submitted to the effect that the petitioner No.1 herein was working as the President of the Sonepat Unit of the complainant company and that vide the Resolution passed by the Board of Directors of the complainant company on 31/8/2003, the Board constituted three Management Committees for three manufacturing units and entrusted the management of the same to the said Management Committees whereby the Management Committees so constituted were to have complete autonomy of operations under the overall supervision of the Board of Directors and the powers and authority of the Management Committee were suitably defined and detailed in the said Resolution dtd. 31/8/2003.