AMAR DAYAL SINGH Vs. STATE OF U. P

JUDGEMENT

(1.) Heard Sri Hari Nath Chaubey, learned counsel for the applicant, Sri Anil Kumar Ray, learned counsel for the opposite party no.2, Sri Mayank Awasthi, learned AGA for the State and perused the records.

(2.) The present 482 Cr.P.C. application has been filed to quash the entire proceedings of Complaint Case no. 859 of 2020 (Hindalco Industries Ltd. Vs. Amar Dayal Singh), under Sec. 452 of the Companies Act, 2013 (Erstwhile Sec. 630 of Companies Act, 1956), Police Station-Pipri, District-Sonebhadra, pending before the Court of Special Chief Judicial Magistrate, Allahabad

(3.) The brief facts of the case, which are required to be stated as alleged in the application are that:-