IN THE MATTER OF : AKSHAY JAIN Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel appearing on behalf of the parties. Perused the Case papers.

(2.) It is submitted on behalf of the petitioner that the instant case is the product of a struggle between two groups over control of a company in respect whereof litigations are pending before the Company Law Board.

(3.) Mr. Bhattacharyya, learned senior counsel appearing for the petitioner submitted that the gist of the allegation in the first information report is that the documents and/or pleadings filed before the Company Law Board on behalf of the petitioner were forged and fabricated. He further submitted that the forged documents have already been seized and are in the possession of the Investigating Agency.