CYRUS GUZDAR Vs. N KUMAR KESAVAN

JUDGEMENT

(1.) The petition is filed seeking a direction to call for the records in C.C. No. 3712 of 2007 on the file of the learned XI Metropolitan Magistrate, Saidapet, Chennai and quash the same.

(2.) The Petitioners are accused in a complaint given by the Respondent for the alleged offence under Motor Transport Workers Act, 1961 (hereinafter referred to as "Act").

(3.) The 1st Petitioner is the Chairman cum Managing Director of AFL Private Limited; the 2nd Petitioner is the Regional Manager, Courier Division of AFL Private Limited; the 3rd Petitioner is the Area Manager and the 4th Petitioner is the Company.