NIMAIN CHARAN BISWAL Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Since the present group of petitions arise out of the analogous criminal cases, the same is decided by a common judgment.

(2.) In the Special Criminal Case No.1117 of 2017, the petitioner has annexed all the criminal cases which were filed against him. The petitioner has appeared as party -in -person.

(3.) One of the criminal cases filed against him is Criminal Case No.61 of 2016. The said complaint has been lodged by the Registrar of Company on 30.03.2016 under Section 217(1)& (2) of the Companies Act, 1956. All other complaints are similar in nature hence, the facts of the Criminal Case No.61 of 2016 are incorporated herein.