HRUSHIKESH PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Being aggrieved by order dt. 5-3-1993 passed by the learned Additional Chief Judicial Magistrate (Special), Cuttack in Criminal Misc. Case No. 130 of 1983 refusing to recall the non-bailable warrant of arrest and distress warrant and further fixing the liability to pay fine for the Company, namely, Utkal Equipment and Chemicals Limited on the Ex-Managing Director, the petitioner has preferred this Criminal Revision impugning the same.

(2.) The facts in a nutshell may be stated as follows :

(3.) The contentions urged did not find favour with the Chief Judicial Magistrate as he was of the view that the official liquidator has taken over the assets but not the liabilities and the petitioner being the Managing Director was liable to pay fine for the Company.