SURESH KUMAR BHUWALKA Vs. STATE

JUDGEMENT

(1.) THIS petition is filed seeking to quash the Criminal Proceedings in C.C.No.75 of 2002, taken on, file by the learned Judicial Magistrate No.II, Kancheepuram as far as this petitioners are concerned.

(2.) THE petitioners have been charge sheeted for the offences under Secs.39 and 44(1)(c) of THE Tamil Nadu Electricity Act 1910.

(3.) THE learned senior counsel appearing for the petitioners would submit that inasmuch as there is virtually no allegation either in the complaint or in the statement of the witnesses recorded under Sec.161 Crl.P.C., or in the charge sheet about the responsibility of these petitioners in carrying on the business of the Company, Bhuwalka Steel Industries Limited, the Directors should be relieved from the criminal prosecution.