SMT. ABHA PURI Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsels for the parties.

(2.) BY means of this Criminal Misc. Application, the petitioners have prayed that the summoning order dated 7.2.2009, passed by the Chief Judicial Magistrate, Raebareli in Complaint Case No.3781/2008 Ajit Singh Puri vs. Smt. Abha Puri & others, under Sections /// IPC, Police Station Kotwali Nagar, District Raebareli and the entire proceedings arising therefrom be quashed.

(3.) THE opposite party no.4 Sri Ajit Singh Puri filed a complaint against the petitioners with the allegation that he was agent of "Amethi Humes Pipe Pvt. Ltd." 2 -Engineering Complex, Sultanpur Raod, Police Station Mill Area, District Raebareli. On 24.5.1982 the aforesaid company was registered as a private company bearing No. 5664/1982. A meeting of the Board of Directors of the Company took place on 26.5.1982. Sri Dayal Singh Puri, Smt. Abha Puri (petitioner no.1), Smt. Pradeep Puri (Petitioner no.2) and Shri Ajit Singh Puri (opposite party no.4) were the Directors of the Company and Shri Dayal Singh Puri was made the Chairman of the said meeting. It was further decided that opposite party no.4 shall hold General Power of Attorney of the Company and he shall be entitled to take all the decision on behalf of the Company and to operate the bank account of the Company. After the said meeting on 2.6.1982 a General Power of Attorney was executed in favour of the opposite party no.4 and one Shri P.N. Kapoor and A.S. Nigam also signed on the said Power of Attorney as witnesses, which was verified by the Notary. It was further mentioned in the said Power of Attorney that this Power of Attorney shall be irrevocable.