TTK HEALTHCARE LTD. Vs. STATE OF BIHAR

JUDGEMENT

(1.) The office is directed to make necessary correction in the cause title of the petition as TTK Healthcare Limited is being represented by the authorized signatory and therefore, son of Shri S Narasimhan should be deleted from the cause title. Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing on behalf of the State.

(2.) The present application has been filed for quashing/setting aside the Impugned Order dtd. 24/5/2018 passed by learned Additional Chief Judicial Magistrate IV, Darbhanga in CR No. 373 /2016 (R No. 382/2016) along with the entire criminal proceedings whereby and whereunder, the Court below has taken cognizance of the offences punishable under Sec. 406 and 420 of Indian Penal Code, 1860, against the Petitioner and some unknown officials / designations of the Petitioner and further issued summons against them.

(3.) It is further submitted that the CR No. 373/2016 (R No. 382/2016) has been filed by one, Sheela Singh, i.e. the Opposite Party No. 2 has alleged that the proprietor of one Rs.Enterprises, has made the following allegations: