ARUN KUMAR BAGLA Vs. SCJ PLASTICS LTD

JUDGEMENT

(1.) The present Petition has been filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) seeking quashing of the impugned Order on Charge dtd. 4/9/2018 of the Ld. Metropolitan Magistrate (MM), in Complaint Case No. 619556/16 titled SCJ Plastics vs. Creative Wares Ltd.

(2.) The Petitioner further challenges the Order dtd. 30/4/2019 passed by the Ld. Additional Sessions Judge (ASJ), in Criminal Revision No. 745/2018, whereby the Revisional Court dismissed the revision petition and upheld the order of the Ld. MM framing charges against the Petitioner under Sec. 420 of the Indian Penal Code (IPC).

(3.) Briefly stated, the Petitioner/Arun Kumar Bagla was the Managing Director of M/s Creative Wares Ltd. (hereinafter referred to as "the Accused Company"). The Respondent/Complainant, M/s SCJ Plastics Ltd., is engaged in the business of Master Batches and compounds. The Accused Company had business dealings with the Respondent.