V K PARMAR Vs. DINESH ISHWARBHAI BHATT

JUDGEMENT

(1.) THE Assistant Registrar of Companies - the appellant has preferred this appeal under Section 378 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code' for short) challenging the order of acquittal dated 22.10.1991 passed by the Additional Chief Metropolitan Magistrate, Ahmedabad in Criminal Case No. 32 of 1986 acquitting the present respondent No. 1 original accused of the charge committing an offence punishable under Section 210(4)and (5) of the Companies Act, 1956 (hereinafter referred to as 'the Act' for short).

(2.) THIS Court (Coram: N.J.Pandya, J.) granted leave and admitted the appeal vide order dated 21.7.1993.

(3.) HEARD learned counsel for the respective parties.