DANDY KNIT GARMENTS Vs. SUBIKSHA SPINNERS P LIMITED

JUDGEMENT

(1.) The petitioners/accused filed the revision aggrieved against the order passed in Cri. M. P. No. 2410/98 in C.C.No. 119/97 dated 2-9-98 on the file of Judicial Magistrate III, Dindigul.

(2.) The case in brief for the disposal of the revision is as follows :-

(3.) On 27-5-98 the respondent filed a petition under Section 311 of the Code of Criminal Procedure for examination of the Director of the Mill viz., Thiru L. Subramaniam. In the petition, it is stated that the other directors of the company had already authorised Thiru L. Subramaniam to look after the management of the Mill. The resolution copy of the other directors given in favour of P. Subramaniam was not brought on record during the course of the enquiry. The petitioners filed a counter raising various objections and this application was filed to fill up the lacuna.