SET INDIA PVT LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This criminal miscellaneous application under Section 482 of the Code of Criminal Procedure has been filed for quashing the entire proceeding including the order dated 6.9.2002 passed in complaint case No. 855 (C) of 2002 whereunder the learned cognizance taking Court took cognizance under Sections 406, 420 and 120B of the Indian Penal Code against the petitioners and as many as five other co accused named in the complaint petition.

(2.) Petitioner Nos. 1 and 2 in this application are accused Nos. 6 and 7 in the complaint petition.

(3.) SET India Private Limited through N.P. Singh, Chief Financial Officer, 23, Shah Industrial Estate Off Veera Desai Road, Andheri (W), Mumbai-400053 (hereinafter referred to as the "petitioner No. 1") and Kunal Dasgupta son of Manoranjan Dasgupta, CEO, SET India Pvt Ltd., 23, Shah Industrial Estate, Off Veera Desai Road, Andheri (W), Mumbai-400053 (hereinafter referred to as the "petitioner No. 2") are mentioned as accused Nos. 6 and 7 in the complaint petition.