ARUN KAPOOR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of Criminal Misc. No. 35639-M of 2004 and Criminal Misc. No. 35642-M of 2004.

(2.) CRIMINAL Misc. No. 35639-M of 2004 has been filed by Arun Kapur and Criminal Misc. No. 35642-M of 2004 has been filed by Arun Kapur and Akshay Kapur. The prayer made in both the petitions is for the release of the passport of the petitioners, which have been deposited in pursuance of the orders of this court and also for permission to go abroad to various countries as mentioned in the prayer clause.

(3.) THE case set up by the petitioners is that they have been falsely implicated in the respective cases. Arun Kapur is the son of shri B.D. Kapur and grand-son of Shri Janki Dass Kapur, who started Atlas Cycle Industries Ltd. He is the largest share-holder of the said company having more than 11% shares in M/s. Atlas Cycle Industries Ltd., which is a Public Ltd. Company. It is stated that the petitioner along with other family members is managing and controlling the diverse business of M/s. Atlas Cycle Industries Ltd. He was also designated as Assistant Joint President (Works) of M/s. Atlas Cycle Industries Ltd. and has been managing Malanpur Unit of Atlas Cycle Ltd. in Madhya Pradesh. Akshay Kumar, his son is also a major share-holder and was working as Assistant Vice President (Works) of the Sonepat Unit. It is stated that it is due to family dispute inter se between the family members, who control M/s. Atlas Cycle Industries Ltd. that false FIRs dated 1.2.2003 stand registered at Police Station, Civil Lines, Sonepat against the petitioners.