MARUTI UDYOG LTD Vs. AMIT KUMAR BHOWMIK

JUDGEMENT

(1.) HEARD Senior Counsel Mr. P. R. Vakil for the petitioners and the Respondent No. 1, who also happens to be an advocate, in person.

(2.) WRIT petition is filed for quashing the proceedings challenging the issuance of process initiated by Respondent No. 1 under Section 420 of the Indian Penal Code. Petitioners have directly come to this Court without approaching the Magistrate.

(3.) A complaint under Section 420 read with Section 34 of the Indian Penal Code was filed by Respondent No. 1 on the following facts :-