KIRANDEEP ELECTRONICS Vs. VIDEOCON INDUSTRIES LTD.

JUDGEMENT

(1.) A criminal complaint under Section 415, 417, 418 and 420 RPC came to be filed by the Respondent against the Petitioners which is pending on the files of learned Forest Judicial Magistrate, Srinagar. On presentation of the complaint the learned Magistrate took cognizance of offences and issued process against the Petitioners vide its order dated 4th of August, 2009, being prima facie satisfied that the Petitioners have committed offences as alleged in the complaint.

(2.) The Petitioners feeling aggrieved of the said orders and even the complaint have filed this petition seeking quashment thereof.

(3.) Heard learned Counsel for the parties. Considered the matter.