B M VYAS S O MAHENDER BHAI VYAS MANAGING DIRECTOR GUJARAT Vs. STATE OF U P CHIEF JUDICIAL MAGISTRATE ADDITIONAL SESSION JUDGE ASHOK

JUDGEMENT

(1.) Heard Shri Navin Sinha, learned Senior Advocate for the applicants asissted by Sri Ram Prakash Srivastava, Shri Atul Mehra. learned counsel for the complainant and learned Additional Government Advocate.

(2.) The applicants B.M. Vyas, Dharmendra Singh, Vipul Mittal and R.S. Khanna are the Managing Director, Assistant Manager (Sales), Manager (Sales) and Assistant General Manager respectively of M/s Gujarat Co-operative Milk Marketing Federation Limited, which deals in Amul products.

(3.) This application has been filed for quashing the complaint filed by opposite party No. 3 dated 14.12.2000 in criminal case No. 7537 of 2000 and consequent proceedings and the order dated 7.9.2002 passed by the Additional Sessions Judge, Court No 9, Bareilly in criminal revision No. 332 of 2001 against the order passed by the C.J.M. dated 11.7.2001 summoning the applicants for facing trial under Section 406 IPC and remanding the matter to the C.J.M and directing the applicants to file a protest petition against the summoning order.