ARUN KUMAR MODY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS petition is filed under Section 482, Cr. PC by the petitioners for quashing the charge against them.

(2.) PETITIONERS contended that charges for the offences under Section 418 read with Section 120-B, IPC have been framed against them on 7-8-2002. It is contended by the Counsel for the petitioners that allegation about commission of offence relates to the period between 20-10-1994 to 28-10-1994 when the petitioners were holding the post of Director in the company known as "milk Food Limited Ads Bikaner". He submitted that the Court had no jurisdiction to take cognizance after expiry of period of limitation prescribed under Section 468, Cr. PC.

(3.) IT is alleged that the petitioners alongwith co-accused have caused loss to the Dugdh Sangh; Gwalior.