PRAVIN JHA Vs. STATE OF U P

JUDGEMENT

(1.) ALL the above eleven revisions involve the same questions for decision and therefore they are being disposed of by this common judgment.

(2.) MODERN Adhesive Application Systems Ltd. was a private limited company incorporated under the Companies Act, 1956, on August 28, 1986. The Registrar of Companies, opposite party No. 2 filed eleven complaints against the revisionists alleging that they are directors of the said company. The returns as required by section 159 of the Companies Act, 1956, has not been filed from the year 1986 to 1991 and, therefore, the revisionists have committed an offence punishable under section 162 of the Companies Act. All the eleven complaints were filed in the year 1991.

(3.) THE learned Special Chief Judicial Magistrate, Allahabad, summoned all the revisionists in all the complaints. The revisionists filed objections and requested for the dismissal of the complaints and discharge of the accused under section 245(2) of the Criminal Procedure Code, 1973. The applications have been rejected in all the cases by order dated April 29, 1999. Aggrieved by same the present revisions have been preferred.