RUKSHANA DESHPANDE Vs. ADDITIONAL COMMISSIONER OF CENTRAL EXCISE

JUDGEMENT

(1.) THE petitioner in Crl.OP No.8222 of 2007 is the Proprietrix of M/s.Dagger Die Cutting, Chennai -98 and she is arrayed as Accused No.1. THE petitioner in Crl.OP No.8223 of 2007 is the Chief Executive Officer of the above said concern and he is the husband of Accused No.2 and he is arrayed as Accused No.2 in E.O.C.C.No.144 of 2006 pending of the file of the the Court of Additional Chief Metropolitan Magistrate, Economic Offences, Egmore, Chennai.

(2.) THE above said petitioners filed Criminal Original Petitions to quash the above said case.

(3.) IT is also the submission of the learned counsel for the petitioners that the petitioners are sought to be prosecuted only on the basis of mutuality of interest and there is not even an iota of material available to sustain the case of the respondent/complainant.