VASANTHAKUMAR SUPUTHRAPPA Vs. STATE

JUDGEMENT

(1.) These revisions challenge the orders of learned Additional Chief Metropolitan Magistrate [E.O.II], Egmore, Chennai, passed in Crl.M.P.Nos.1226, 1227, 1228 and 1229 of 2014 in E.O.C.C.No.320 of 2011, Crl.M.P.Nos.1236, 1234 and 1235 of 2014 in E.O.C.C.No.321 of 2011, Crl.M.P.Nos.1241, 1242 and 1240 of 2014 in E.O.C.C.No.322 of 2011 and Crl.M.P.Nos.1248, 1247 and 1246 of 2014 in E.O.C.C.No.323 of 2011, on 23/3/2015.

(2.) The respondent/complainant filed a complaint against these petitioners for the offence under Sec. 162 of the Companies Act, 1956, for non-filing of Balance Sheet in keeping with Sec. 220 of Companies Act, 1956 for the financial year 2006-2009. The petitioners/accused filed petitions u/s.633 of the Companies Act r/w Sec. 463 of Companies Act, 2013, seeking discharge. The Court below by a common order dtd. 23/3/2015, dismissed such petitions. Hence, these revisions.

(3.) Heard the learned counsel for the petitioners, the learned Senior Panel Counsel for Central Government for the respondent and perused the materials available on record.