JAYESH R MOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Pahva for the petitioner, Mr. S.P. Dave, learned Additional Public Prosecutor for respondent No.1-State and Ms. Davawala for respondent No.2.

(2.) Rule. Mr. S.P. Dave waives service of Rule on behalf of respondent No.1 and Ms. Davawala waives service on behalf of respondent No.2.

(3.) The petitioner happened to be a Director of one Aashi Leasing and Finance Limited, a Public Limited company registered under the Companies Act. The said company failed to file annual return of the company by 30/11/1996, as required under Section 159 of the Companies Act and, therefore, the Registrar of Companies for Gujarat, Dadra and Nagarhaveli lodged complaint against the company and three directors of which present petitioner was shown as accused No.3, under Section 162 of the Companies Act.