NATIONAL FERTILISERS LTD. AND ORS. Vs. ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) By way of the present petitions filed under Sec. 482 Cr.P.C. petitioners seek directions thereby quashing of criminal complaint filed by respondent Enforcement Directorate against the petitioners. The petitioners also seek directions to quash the order dated 30.05.2002, whereby they have been summoned.

(2.) Since both the petitions have arisen from the impugned order dated 30.05.2002 and issues are same, therefore, these petitions are being decided by this common judgment.

(3.) Crl. M.C. 3003/2002 has been preferred by a Company, i.e., M/s. National Fertilizers, a Public Sector Undertaking of the Government of India (hereinafter referred to as the petitioner company), whereas Crl. M.C. 5093/2003 has been preferred by employees of above named Company.