PANKAJBHAI KANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Revision Applications have been filed by the applicants under the provisions of Sec. 397 read with Sec. 401 of the Criminal Procedure Code, praying to quash and set aside the orders;

(2.) The facts and circumstances giving rise of filing of these applications are such that the incidents of death having been caused because of consumption of spurious liquor had occurred in various parts of the State of Gujarat. Several FIRs came to be registered in that regard in various police stations of the State. The investigating agency after carrying out the investigation, had filed the charge-sheet against the accused persons, including the present applicants, mainly for an offence punishable under the Sec. 304 of IPC and with other allied offences. The applicants herein have preferred the applications under the provisions of Sec. 227 of Cr.P.C, claiming discharge from the offences in question. The respective trial courts, vide respective impugned orders were pleased to dismiss those applications, being aggrieved by and dissatisfied with the same, the applicants herein have preferred the present Revision Applications.

(3.) Learned senior advocate Mr.R.S.Sanjanwala, appearing for some of the applicants, submitted that the applicants herein are the Directors of one Amos Corporation and one of them is aged about 87 years. The present applicants were not actively involved in day to day administration of the company in question. The present applicants had been appointed as the Director of the company only for the name-sake. Thus, the present applicants though being the Directors of the company, had no knowledge, whatsoever, as regards the affairs of the company.