SRF LTD Vs. STATE & ANR

JUDGEMENT

(1.) By way of the present petitions filed under Section 482 Cr.P.C. petitioners seek directions thereby quashing of the order dated 09.06.2010 passed by learned ACMM in Complaint No. 1110/2001 and consequently quashing the Criminal Complaint mentioned above with proceedings emanating therefrom.

(2.) Learned Sr. Counsel appearing on behalf of the petitioners submits that the alleged release deed was executed and attested by a Notary Public in Virginia, USA on 30.11.1988 and the representation was allegedly given by Sh. Rajeev Sahni, Advocate on 30.11.1989 in Virginia, USA.

(3.) Further submits that ld. Trial Court has failed to appreciate that even the alleged negotiations, discussions and present meetings were held between the complainant and other officials of US firms in United State of America. Moreover, the said document was subject to the jurisdiction of the law of the state of Virginia, USA.