HYDERABAD VANASPATHI LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The question that arised for consideration in this criminal revision case is, whether the non-filing of a return of deposits by the companies under rule 10 of the Companies (Acceptance of Deposits) Rules, 1975, is a continuing offence punishable under rule 11 of the said Rules.

(2.) The Registrar of Companies, Andhra Pradesh, Hyderabad, filed a complaint before the Special Judge for Economic Offences, Hyderabad, alleging that the first accused company and accused Nos. 2 to 4, who are the directors of the first accused company, have failed to file with him before 30/06/1979. a return of deposits for the year 1978 under rule 10 of the Companies (Acceptance of Deposits) Rules, 1975 (hereinafter called "the Deposit Rules"), and, therefore, they rendered themselves liable for punishment under rule 11 of the said Rules.

(3.) The accused contended that the complaint filed against them was barred by limitation under section 468, Cr. PC.