ZEE TELEFILMS LTD Vs. STATE OF A P

JUDGEMENT

(1.) This is a petition filed under Section 482 of the Code of Criminal Procedure to quash the proceedings in STC No.7 of 2000 pending on the file of the learned Special Judge for Economic Offences, Hyderabad. The petitioners herein are the accused in the said case.

(2.) The second respondent herein filed a complaint before the learned Special Judge against the petitioners herein for the offence punishable under Section 113 of the Companies Act, 1956 (for short 'the Act'). It may be necessary to briefly notice the relevant facts before adverting to the question as to whether the petitioners are entitled for any relief in this petition.

(3.) The parties herein shall be referred to as arrayed in the complaint.