NAVEEN AGARWAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant revisional application has been filed by the petitioner praying for quashing of the proceedings of Case No. C-11974 of 2010 pending before the Court of the Learned 8th Metropolitan Magistrate, Kolkata under Ss. 406/420/120B of the Indian Penal Code.

(2.) The petitioner was an ex-director of a company named and styled as M/s Zoom Ballav Steel Ltd. The petitioner was appointed as director in the said company in the year 2007 and subsequently tendered his resignation, with immediate effect, through a letter dtd. 17/1/2009 addressed to the Board of Directors of the said company. The said resignation of the petitioner as director from the said company was duly accepted by M/s Zoom Ballav Steel Ltd. and Form 32, as provided under the Companies Act, was filed by the said company with the Registrar of Companies, NCT of Delhi and Haryana on 20/1/2009 thereby informing the said authority about the resignation of the petitioner as Director of M/s Zoom Ballav Steel Ltd. with effect from 17/1/2009.

(3.) The opposite party no. 2 filed a petition of complaint before the Court of the Learned Chief Metropolitan Magistrate, Kolkata, inter alia alleging commission of offences by the petitioner and others punishable under Ss. 406/420/120B of the Indian Penal Code. The said petition of complaint was registered as Case No. C-11974 of 2010.