UNION OF INDIA Vs. SOUNDCRAFT INDUSTRIES LTD

JUDGEMENT

(1.) HEARD learned Advocate Mr.D.N.Salvi appearing for Union of India - applicant. None for the respondents.

(2.) ALL these petitions can be disposed off by a common order as the point involved therein is the same.

(3.) AFTER having considered the text of the complaint and the Sections of the Code of Criminal Procedure, nothing specific could be pointed out by the learned Advocate Mr.Salvi which was mandatory for the learned Trial Judge to issue process as understood in Chapter 15 of the Cr.P.C.