BRAJESH SHARMA Vs. M.O.ROY

JUDGEMENT

(1.) THE petitioners are accused in E.O.C.C.No. 124 of 2006 on the file of the learned Addl. Chief Metropolitan Magistrate E.O.II, Egmore, Chennai. The respondent is the complainant in the case. The respondent has filed the said complaint alleging that the petitioners have violated Section 100 of the Companies Act, 1956, thereby, they are liable for punishment under Section 629(A) of the Companies Act. Seeking to quash the said case, the petitioners are before this Court with this petition.

(2.) I have heard the learned counsel appearing for the petitioners and the learned counsel appearing for the respondent as well as perused the records carefully.

(3.) IN the instant case, though the occurrence has taken place during the years 2000, 2001 and 2002, the same came to light on 27.02.2002 itself, but, the private complaint was filed only in the year 2006 and thus according to the learned counsel for the petitioners, the prosecution is barred by limitation.