RELIANCE INDUSTRIES LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONERS namely Reliance Industries Ltd. (A Company incorporated under the provisions of the Companies Act, 1956), petitioner no. 2, Dhirubhai H. Ambani and petitioner no. 3, Mukesh D. Ambani have filed this application for quashing the proceeding pending in the Court of Shri Deepak Kr. Singh, Judicial Magistrate, 1st Class, Patna, in Complaint Case No. 1854C of 2001 filed by the respondent no. 2 Bhanwarlal Bothra.

(2.) THE petitioners have prayed to quash and set aside the order dated 24th January, 2001, passed by the Chief Judicial Magistrate, Patna, taking cognizance for the offences allegedly committed by them under Sections 406 and 420 I.P.C. Heard learned counsel for the petitioners and Shri Mehta, learned A.P.P. for the State. Nobody appears for opposite party no. 2, although, efforts to serve notice upon him has been taken and even, the learned counsel representing him in the trial court has been personally served notice by the learned trial court in terms of the direction given by this Court 'sorder dated 4.12.2006.

(3.) IT has also been submitted to take notice of the fact that the petitioner no. 2, Dhirubhai H. Ambani is no more in this world ans as such, his name has been delected vide order dated 4.12.2006.