H M DAVE Vs. GITANJALI SHAH

JUDGEMENT

(1.) The only issue for which the petition is now pressed is that whether it is made out that the petitioner-accused No.4 in Criminal Case No. 705/S of 98 has anything to do with management of the company No other points are pressed and the petition is admitted only for that.

(2.) Rule. Mr. Prakash Naik, learned Advocate for Respondent No.1 waives service. Mr. Deshmukh. learned A.P.P. waives service for Respondent No.2. By consent of the parties, the matter is taken up for final hearing.

(3.) The complaint is at page 14. The relevant portion is to be found at page 15, The relevant portion is to be found at page 15, first four lines of paragraph 1. As could be seen therein so far as accused No.4 is concerned, he is sought to be arraigned as such merely because he is the director and on the bare statement that he is responsible for day to day affairs of the company.