PROGRESSIVE ALUMINIUM LIMITED Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Company Petition No. 25 of 1993 is filed under section 633(2) of the Companies Act, 1956 (for short "the Act"), for securing release of petitioners Nos. 2 of 10 who are directors of petitioner No. 1-company from criminal liability under section 63(1) of the Act.

(2.) The petitioners have also filed Crl. Petition No. 1304 of 1993 to quash C.C. No. 16 of 1993 on the file of the Special Judge for Economic Offences, City Criminal Courts, Hyderabad, in which the petitioners are prosecuted for offences punishable under section 63 read with section 55 of the Act, which is punishable with imprisonment for a terms which may extend to two years or with fine which may extend to Rs. 5,000, or with both.

(3.) Since the subject-matter of both the above proceedings is the same, the same are being disposed of by this common order.