CHANDRA MOHAN JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This application under Sec. 482 Cr.P.C. has been filed for quashing of F.i.R. of Patliputra P.S. Case No.5 of 2005 dated 6.1.2005 corresponding to G.R. Case No. 107 of 2005 lodged by the Registrar of Companies under Sections 420, 406, 467, 468 and 471/ 120-B of the I.P.C. pending in the Court of C.J.M., Patna.

(3.) The petitioners are Promoters/Directors of M/s Cilson Organics Ltd. having its registered office at Boring Road, Patliputra Colony, Patna. The firm was registered Company having Registration No. 03-2834. In the year 1996, the Company issued prospectus with false promises and assurances and thereby induced the public to invest in the Company. The company collected Rs. 10,75,81,000/- from the public and thereafter, the petitioners and others disappeared and misappropriated the entire public money.