R M UMAIYAL Vs. STATE OF A P

JUDGEMENT

(1.) HEARD the Counsel.

(2.) IN all these matters, the question raised is that inasmuch as the petitioners are no longer the Directors of the Company having resigned from the Company and the same having been recorded even by the Registrar of Companies, the further proceedings cannot be proceeded with. It is needless to say that this aspect also may have to be gone into at the appropriate stage. No doubt, elaborate submissions were made that inasmuch as what had been recorded by the Registrar of Companies in From No.32 would be a public document, no further proof would be essential and hence it would be a futile exercise to further proceed with the prosecution as against such Directors who are no longer the Directors of the Company in question. IN view of the peculiar facts, the petitioners are given liberty to move appropriate application for discharge pleading all these facts. Except giving this liberty, nothing else can be done at this stage. With the above observation, the Criminal Petitions are disposed of.