RAHUL SOOD Vs. STATE OF HARYANA

JUDGEMENT

(1.) Since these petitions arise from the same set of allegations and involve the same accused, and raise identical questions of law, they are being disposed of by this common order.

(2.) The instant petition has been filed by the petitioner under Sec. 482 Cr.P.C. seeking quashing of the complaints filed under Sec. 138 read with Sec. 141 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') as well as the summoning orders and all consequential proceedings, including the order declaring him a 'Proclaimed Offender'.

(3.) The primary contention of the petitioner is that he was merely an Independent, Non-Executive Director of M/s Amira Foods Private Limited (hereinafter referred to as 'the company') and had no role in the day-to-day functioning or financial affairs of the company.