RAGASUMUM CONSTRUCTORS Vs. STATE

JUDGEMENT

(1.) The Petitioner M/s Ragasumum Constructors has filed this application under Sec. 482 of the Criminal Procedure Code, 1973 for quashing the FIR No. 879 of 2010 dated 23.11.2010 under Sec. 420/468/471 of Indian Penal Code against the Petitioner and GR Case No. 3342 of 2010, Police Station Aberdeen pending against the Petitioner before the Court of Chief Judicial Magistrate, Port Blair.

(2.) The Petitioner's contention before this Hon'ble Court is that the Petitioner is a registered partnership firm doing building construction work under Andaman Public Works Department in Andaman and Nicobar Islands and the said firm is doing civil work for the last several years. The Petitioner firm got registered under the General Manager, District Industries Centre, Port Blair under the manufacturing sector and having a valid Entrepreneur's Memorandum bearing No. 350011100087 on 24.10.2008, in short, EM -II and the Firm name stands M/s Ragasumum Constructors -II.

(3.) The second firm M/s Ragasumum Constructors. I got separately registered on 10th February, 2010 with registration No. 350012200310.