JIGAR CHINU DALAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceeding in Uluberia Police Station Case No.27 of 2010 dtd. 14/1/2010, under Ss. 448/323/506/120B of the Indian Penal Code, 1860 corresponding to G.R Case No.66 of 2010 pending before the learned Judicial Magistrate, 1st Court at Uluberia, Howrah.

(2.) The petitioner's case is that the petitioner is a Vice President of Asset Reconstruction Company (India) Limited (hereinafter referred to as ARCIL), a company incorporated under the Companies Act, 1956 having his office at 29, Senapati Bapat Marg, 10th floor, The Ruby, Dadar (W) Mumbai-400 028. ARCIL is a Securitisation Company established under the provisions of Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as SARFAESI act, 2002) and is registered with the Reserve Bank of India to act as a 'Securitisation Company'.

(3.) Kanoria Jute and Industries Ltd. is a company incorporated in the year 1929 and is a company within the meaning of the Companies Act, 1956 (hereinafter referred to as KJIL). The said company was engaged in manufacture of traditional jute products.