LAWS(GJH)-2013-4-163

K S RANGANATHAN Vs. STATE OF GUJARAT

Decided On April 30, 2013
K S Ranganathan Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) THE petitioners have preferred these petitions under section 482 of the Criminal Procedure Code for quashing the complaint filed against them, which is registered as FIR No. I- 1160/2004 with Navrangpura Police Station on 18/12/2004 for the offences punishable under sections 403, 406, 416, 417, 420 and 424 of the Indian Penal Code [IPC].

(2.) HEARD Ld. Advocate Mr. Naveen Pahwa, appearing for Mrs. Sangeeta Pahwa, for the petitioners and Mr. NJ Shah, Ld. APP for respondent no. 1 ­ State and Mr. M. Iqbal A Shaikh, Ld. Counsel for the respondent no. 2 ­ Registrar of companies.

(3.) ON perusal of record, it seems that one Mr. V G Pendharkar is probably expired pending the trial and, therefore, the complaint against him was endorsed as abated. Whereas out of remaining five accused, one K S Ranganathan has filed Misc. Criminal Application No. 5534/2008; whereas accused no. 5 Ashwin J Bhatt has preferred Misc. Criminal Application No. 5537/2008.