VINAR LTD Vs. CHENAB TEXTILE MILLS KATHUA

JUDGEMENT

(1.) This is a petition under S.561, Cr.P.C. filed by the Director's of the Calcutta based business concern, accused of cheating, praying this Court for quashing the proceedings against them on the ground that the complaint discloses no offence.

(2.) Chief Judicial Magistrate, Kathua, issued process under S.420, R.P.C. against the accused on the allegations set out in paras 3 to 6 of the complaint. Para 3 of the complaint reads :

(3.) The substance of the charge of criminal conspiracy as to how the fraud was committed, is contained in paras 5 and 6 of the complaint which are reproduced below :