MODERN MALLEABLES LIMITED Vs. B R SINKU

JUDGEMENT

(1.) THE present petitioners are three of the accused persons being Nos. 1, 2 and 4 respectively in the case (No. C-3072 of 1998) filed by the opposite party as complainant.

(2.) LEARNED Chief Metropolitan Magistrate, Calcutta, on the basis of such complaint filed by the present opposite party took cognizance of the offences punishable under Section 56 read with Section 68 of the-Foreign exchange Regulation Act and thereafter, made over the case to the learned 8th Court of Metropolitan Magistrate, Calcutta, for trial.

(3.) IT was alleged in the said complaint that the accused company through its Director and Executive, being accused Nos. 2, 3 and 4, effected shipment of goods during the year 1991-92 valued at total U. S. dollar27,822. 40 declared under three separate GRI Forms, namely viz. , AA-150868 dated 24. 2. 1992 exportvalue of U. S. dollar 20,227. 30, AA-59892 dated 5. 3. 1992 export value of U. S. dollar 6,570. 00 and AA-659899 dated 12. 3. 1992 export value of U. S. dollar 1,025. 10.