DHRANGADRA CHEMICAL WORKS LTD Vs. HABIBBHAI JUMMABHAI JAM

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the judgment and order dated 15.02.2017, rendered by the learned 2nd Additional Sessions Judge, Dhrangadhra, in Criminal Appeal No. 14 of 2016 in the matter under Section 630 of the Indian Companies Act, 1956, the appellant has moved this Court under Section 378 of the Code of Criminal Procedure, 1973 (for short, 'the Code'), whereby, the appellate Court quashed and set aside the judgment and order of the learned Additional Chief Judicial Magistrate, Dated: 07.04.2016, rendered in Criminal Case No. 903 of 2013. Factual Matrix:

(2.) The facts in nutshell, which would be necessary for adjudicating the dispute between the parties, are as follows.

(3.) This Court on 26th December, 2017, passed the following order: