CEO, MARUTI SUZUKI INDIA LTD. Vs. AJAY MALLICK

JUDGEMENT

(1.) The revisional application is taken up for hearing.

(2.) Heard learned advocates appearing on behalf of the appearing parties.

(3.) The petitioners being the Chief Executive Officers of M/s Maruti Suzuki India Limited and Chief Executive Officer of West Bengal Regional Office have challenged the order dated 27.07.2016 passed by the learned Additional Chief Judicial Magistrate, Durgapur in connection with CRR No. 493 of 2016 on the grounds inter alia that cognizance was taken by the learned Magistrate against the petitioners and one another without applying his judicial mind and without taking into consideration of the fact that the respondent no. 1/complainant had made out no criminal case as per the allegation in the complaint against the petitioners. It is understood from the order impugned that on preliminary examination of the complaint on solemn affirmation the learned ACJM, Durgapur by his order dated 27.07.2016 issued process of the Court against the petitioners and one General Manager of SWG Car World, Durgapur as accused persons in the case.