LLOYDS FINANCE LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioners. No one appears on behalf of Opposite Party No.2 complainant.

(2.) This application has been filed for quashing the order dated 8/9.5.2005, whereby cognizance has been taken in Complaint Case No. 0979 (C) of 2005 under Sec. 406, 420 and 120-B of the Indian Penal Code by S.D.J.M. Patna.

(3.) Petitioner is the non banking finance company and the allegation is that the money which were deposited with the petitioner's company is not being repaid even after its maturity. Counsel for the petitioners submits that complaints petitions were filed all over India and a company petition in this regard was also filed being Company Petition No. 1017 of 2002 and request was made to follow the precedent of Karnatka High Court. Accordingly a special committee has been constituted under the chairmanship of a retired judge of Bombay High Court and the payments are being made to the depositors under the guidance of that committee. The payment is being monitored by the committee. So far the payment of the complainant is concerned full and final payment has been made and the complainant has received the amount. The receipt showing full and final payment to the complainant has been annexed as Annexure-11 to the supplementary affidavit.