S V ARUNACHALAM Vs. ASSISTANT REGISTRAR OF COMPANIES

JUDGEMENT

(1.) THIS petition has been filed under Section 482 Criminal Procedure Code, to call for the records of the case in E.O.C.C.No.279 of 2008 pending before the learned Additional Chief Metropolitan Magistrate (Economic Offence), Egmore, Chennai and quash the same.

(2.) THE Registrar of companies have filed a complaint against the petitioner alleging that they have filed a false statement in the document filed by suppressing certain material facts at the time of registration of company. THErefore, on that basis prosecution was launched and it appears that the matter before the trial Court has reached the stage of questioning under Section 313 Cr.PC.

(3.) THIS Court heard the submissions of the learned senior counsel appearing on behalf of the petitioner and the learned counsel appearing on behalf of the respondent and perused the records.