JOYAKESH PODDER Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for quashing the order dated 2-1-2006 passed in Criminal Complaint No. 219(C) 04 filed by petitioners under Section 205 of the Code of Criminal Procedure (in short 'the Code') has been rejected by the learned Judicial Magistrate 1st Class, Patna.

(2.) Learned counsel for the petitioner has submitted that petitioner No. 1 is the Commercial Manager, M/s. Reliance Infocom Ltd. having address 5th Floor, Reliance House, 34, JL Nehru Road, Kolkata 700071 (West Bengal) and is posted at Kolkata. As he is Commercial Manager of the aforesaid company, the petitioner looks after all commercial functions in West Bengal circle.

(3.) It has been further submitted that petitioner No.2 is the Senior Manager Sales. Reliance Telecom Limited. 2nd Floor, Ravi Bhavan. Jai Stambh Chowk, PO: Raipur (Chattisgarh) and is posted at Raipur in Chattisgarh. As he is Senior Manager Sales the petitioner looks after the Mobile Prepaid sales within the territory of Chattisgarh with Headquarters in Raipur.