ANIL METRE Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The original accused who was facing prosecution at the instance of the Registrar of Companies in the court of the Additional Chief Metropolitan Magistrate has approached this court with certain prayers, including transfer of his matter to some other court of competent jurisdiction.

(2.) Looking to the averments in the petition, we took cognizance of the matter and called for the report of the Judicial Magistrate before whom the matter was placed and the record is before us along with the report made by the Additional Chief Metropolitan Magistrate before whom the matter was placed.

(3.) The matter is very simple. The accused was summoned by the Magistrate to appear. However, the company represented by the present applicant and the present applicant in his personal capacity being served, were expected to appear before the Magistrate. When the court process is issued, it is required to be respected. It is necessary to read the language of the summons forwarded which reads as under: