TRICHINOPOLY RAMASWAMY ARDHANANI Vs. KRIPA SHANKER BHARGAVA

JUDGEMENT

(1.) This petition under Section 482 read with Section 397/401, Criminal Procedure Code is directed against an order dated 11-4-1987 by which the Chief Judicial Magistrate, Chhindwara in Criminal Case No. 1034/87 while taking cognizance of an offence under Section 500, Indian Penal Code directed issuance of process against the petitioner in accordance with provisions of Section 204, Criminal Procedure Code.

(2.) Brief facts leading to this petition are as under : Industrial Consultancy Bureau Pvt. Ltd., Kalyan, Bombay (in short ICB Pvt. Ltd.) is a Company registered under the Companies Act of which the petitioners Nos. 1 to 5 are directors, engineers and responsible officers.

(3.) The Company is engaged in the business of engineering constructions. It entered into a contract with the complainant/respondent Kripa Shanker Bhargava to execute certain work on behalf of the I.C.B. Pvt. Ltd. near Nandan Site at Damua in district Chhindwara.