P.M. PADMANABHAN Vs. K.P. SETHUMADHAVAN

JUDGEMENT

(1.) Accused Nos. 1, 3 and 2, respectively, in CC 380 of 2004 on the file of JFCM-I, Kozhikode, are the petitioners in these miscellaneous cases filed under q In these proceedings, the petitioners seek to quash the complaint pending before the JFCM-I, Kozhikode, where the case is pending as CC 380 of 2004 after cognizance has been taken for an offence punishable under Section 108-I of the Companies Act, 1956 (hereinafter referred to as 'the Act' for short) for the alleged contravention of Section 108 of the said Act. The said complaint was filed by the common first respondent, namely, K.P. Sethumadhavan, a former director of a public limited company by name Al-Ameen (P.) Limited.

(2.) The case of the complainant can be summarised as follows:

(3.) I heard Sri P. Ramakrishnan Nair, Advocate, Sri. N.N. Sugunapalan, Senior Advocate, and Sri Philip Mathew, Advocate, appearing for the respective petitioners and advocate, Sri Gracious Kuriakose, appearing for the common first respondent.