MONA MODI Vs. STATE

JUDGEMENT

(1.) The challenge in this petition under Section 482 of the Code of Criminal Procedure, 1973 (Cr.PC) is to an order dated 8th Hay 2006 passed by the teamed Metropolitan Magistrate (MM), New Delhi discharging Respondent No.2 in FIR No. 522/2003 under Sections 380/ 464/468/471 read with 34 IPC registered at P.S: Kalkaji.

(2.) The petitioner Mona Modi was for a short while the Director of Parakram Technofab Ltd. (PTFL). She resigned in April 1999. PTFL was engaged in the business of trading and exporting of textile fabrics. The Respondent No.2 Mukesh Gupta was also a Director of PTFL from 20th June 1996 to 1st July 1997. It is the case of the petitioner that Aditya Modi and her husband Rajiv Modi were also Directors of PTFL. She had a savings bank account No. 2679 with State Bank of India (SBI), Greater Kailash Part-II Branch, New Delhi. It is her case that used to keep some signed blank cheques with her husband at the head office of PTFL for dealing with financial emergencies.

(3.) Reuben Solomon was the Managing Director of Butedean Ltd. and Codey Textiles Ltd. both located at Manchester in England, engaged in the business of trading and import of textile fabrics. Reuben Solomon was a business associate of PTFL and it was on his recommendation that Mukesh Gupta, Respondent No.2 was made a Director of PTFL.