SRI SINU DOMINIC Vs. ROOPA DILEEP

JUDGEMENT

(1.) These petitions have been filed to quash the proceedings pending in Spl CC No.5 of 2022 on the file of the Hon'ble I Additional Sessions Court, Coimbatore.

(2.) The respondent / complainant filed a private complaint before the Court below against 10 accused persons viz. The Company A1 and natural persons A2 to A6 and A8 to A10. The sum and substance of the allegations made in the complaint is that the accused persons are involved in a large scale fraud and they have dishonestly and fraudulently mismanaged the affairs of the company and they have made illegal gains. Hence, according to the respondent, A2 to A6, A8 to A10 are liable to be prosecuted under Ss. 36 and 447 of the Companies Act, 2013 and under Ss. 420 and 464 of IPC. The Principal District Judge, Coimbatore, took cognizance of the complaint by an order dtd. 6/7/2022 and for proper appreciation, the same is extracted hereunder :-

(3.) These quash petitions have been filed by A1 to A6 and A8 to A10.