SANIL P. SAHU Vs. COMPANY REGISTRAR M.P.

JUDGEMENT

(1.) With consent, heard finally.

(2.) Regard being had to the commonality of the issue involved in the cases, all the petitions are heard analogously and decided by a common order. For convenience's sake, facts of M.Cr.C. No.5331/2014 are taken.

(3.) The present petition under Section 482 of Cr.P.C. has been preferred by the petitioners taking exception to the order dated 17/12/2007 (Annexure P-1) passed by the Chief Judicial Magistrate, Gwalior whereby cognizance has been taken over the private complaint preferred by respondent/Company Registrar of M.P. and Chattisgarh (now Company Registrar of Madhya Pradesh) against M/s Gwalior Polypipes Ltd. for the offence under Section 292(1)(e) of the Companies Act, 1956 (hereinafter referred as the " Companies Act ").