ARUNA SHAM CHOUGULE Vs. CYRUS SOLI NALLASETH

JUDGEMENT

(1.) Heard. Perused application.

(2.) The petitioner is seeking quashing of process issued by the learned Metropolitan Magistrate, 7th Court, Dadar, Mumbia in CC No. 7617/SS/2010.

(3.) According to the petitioner her prayer is limited to the issuance of process against her as she was not the Director of respond-ent No. 2-accused No. 1 company and was not responsible for day-today affairs of the said company at the material time.