IN THE MATTER OF MMTC LTD. Vs. STATE

JUDGEMENT

(1.) The present case is an example where provisions of criminal law are being misused and abused for settlement of a civil dispute. True it is that final outcome in civil proceedings allude the rightful claimant, as civil proceedings have become tardy, lengthy and time consuming. Merely because grievances cannot be redressed in a civil proceeding, shall give right to nobody to invoke provisions of criminal law for settlement of the commercial disputes.

(2.) Petitioner No. 1, MMTC Ltd. is a Government of India Undertaking, petitioner No. 2 to 7 are Directors and employees of the said Government of India Undertaking.

(3.) The complainant herein is an Importer & Exporter of commodities. It is stated in para 3 of the impugned complaint that complainant company is engaged in the business of import and exports of various food grains. It is further stated that petitioner No. 1, MMTC Ltd. is a Government of India Undertaking, engaged in the business of import export of food grains and other items. It also import various items for other business concerns in India.