RAMA R RAO Vs. VEERABHADRA R BATHINA

JUDGEMENT

(1.) The petitioners who are accused 4 to 6 in C.C.No.1988 of 1997 on the file of the XI Metropolitan Magistrate, Secunderabad invoke the inherent powers of this court to quash the proceedings initiated against them for the offences punishable under Sections 120-B, 500 and 501 I.P.C.

(2.) The facts that arise for consideration can be briefly stated as follows:

(3.) The first petitioner communicated the extracts of the resolution about the resignation of V. Rao Bathina (first respondent) and got a public notice issued in Eenadu, a Telugu daily newspaper and in the Deccan Chronicle, an English daily newspaper, on 22-5-1996.It is mentioned in the public notice that notice was given that Mr. V. Rao Bathina is no longer associated with Intergraph (India) private Limited and any future correspondence may be addressed to the Company Secretary. Again a meeting was conducted on 30-10-1996 and it led to passing of the following resolutions: