RITESH BAWRI Vs. DALMIA BHARATH (LTD)

JUDGEMENT

(1.) The Criminal Original Petition (MD) No.11760 of 2017 is filed to call for the records in connection with C.C.No.23 of 2017 on the file of the Judicial Magistrate Court, Lalgudi, Trichy and to quash the same. Similarly, Criminal Original Petition (MD) No.11759 of 2017 is to quash C.C.No.22 of 2017 on the file of Judicial Magistrate Court, Lalgudi.

(2.) The petitioners in Crl.O.P.(MD) No.11760 of 2017 are the accused 1 to 12 in C.C.No.23 of 2017 on the file of Judicial Magistrate Court, Lalgudi. The respondents 1 and 2 are the complainants. A private complaint was lodged by the respondents 1 and 2 under Section 200 Cr.P.C. for taking action against the petitioners for the offences under Section 34, 120(B), 499, 500 and 503 I.P.C. The first respondent is a company registered under the Companies Act and the second respondent is the Deputy General Manager of the company stated to be an authorised representative of the company who has been authorised to lodge the complaint and to give evidence on behalf of the company and to take further action against the petitioners in relation to the incidents for which the complaint had been lodged.

(3.) In the complaint, it is stated that the first respondent is a company having its registered office at Dalmiapuram, Trichy District and its corporate office at New Delhi. The first respondent claims to be the flagship and holding cement entity of the Dalmia Bharath Group which is one of the oldest Indian business conglomerates. The first respondent has further stated in the complaint that along with its subsidiaries it is one of the fastest growing cement manufacturers in India having business stakes in 18 States and providing employment to more than five thousand people. It is further stated that the first respondent has built an impeccable reputation for the group throughout India. It is also stated that the first respondent as part of their commitment to society used to extend their financial and technical support to other sick industries to make them profit earning entities and that because of its commercial activities with social concern, the first respondent is appreciated throughout India.