(1.) This petition is filed to quash the proceedings in C.C.No. 410 of 2004 on the file of Judicial Magistrate of I Class, Nandyal. The petitioners herein are accused 3 and 5 in C.C. No.410 of 2004 for offences under Sections 418, 420, 425 and 427 IPC.
(2.) A complaint was failed in Cr. No. 100 of 2004 before the Nandyal III Town Police Station by the complainant, a partnership firm carrying on business in the supply of cotton bales on short term credit, against six accused. The 1st accused is a cotton mill represented by its Executive Director, the 2nd accused is the Executive Director and accused Nos. 3 to 6 are the Directors of the 1st accused mill.
(3.) Since the rival contentions revolve mainly around the question as to whether the uncontroverted allegations in the complaint/charge sheet, even if accepted as true, make out a case against the petitioners herein, of their having committed the offences of which they are charged, it is necessary to extract the relevant portions of the complaint:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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