ARUN KUMAR SINGHANIA Vs. STATE OF M P

JUDGEMENT

(1.) THIS common order shall govern disposal of all the aforesaid inter-connected petitions preferred, under Section 482 of the Code of Criminal Procedure (for short 'the Code'), for quashing of the criminal proceedings, details whereof, for sake of convenient reference, may be tabulated in the following manner :- <IMG>JUDGEMENT_381_MPHT4_2012Image2.jpg</IMG>

(2.) IN all these cases, cognizance of the offences has been taken upon respective complaints made by respondent A.K. Agrawal, for and on behalf of M/s Cheer Developers and Distributor Pvt. Ltd., a company registered under the Companies Act, 1956 (hereinafter referred to as the 'Company'). However, by virtue of the order-dated 9-12-2011 passed in M.Cr.C. No. 4537/11, it has to be treated as the lead case and accordingly, relevant annexures shall be referred to by their respective numbers, as given in that petition.

(3.) PETITIONER K.L. Shivhare, while supporting the case of Arun Singhania, has urged that he has also been unnecessarily dragged into the Court despite the fact that, being the Patwari, he had no role to play in the dispute between Arun Singhania and the Company.