DEVADAS KRISHNAPPA BALOOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Criminal Miscellaneous Application No.532 of 2018 has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the Criminal Case bearing No.4674 of 2017 pending in the Court of the learned Chief Judicial Magistrate, Rajkot and/or the proceedings initiated in pursuant thereto.

(2.) Criminal Miscellaneous Application No.4488 of 2018 has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing and setting aside the Criminal Case bearing No.4809 of 2017 pending in the Court of the learned Additional chief Judicial Magistrate Magistrate, Surat and/or the proceedings initiated in pursuant thereto.

(3.) In both the applications, learned Advocate Mr. H.N. Sevak appeared for the applicants and submitted that though the applicants are the Directors of the Company but are not responsible for the day to day management of the Company. The said fact has not been averred by the complainant and thus, it is submitted that no cognizance can be taken of the complaint for issuance of summons.