DEEPAK JAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing this criminal miscellaneous petition, the petitioner has challenged order dtd. 23/4/2015 passed by the Court of Chief Judicial Magistrate No.1, Jaipur Development Authority, Jaipur, whereby cognizance for offences under Sec. 31(1) & 32(7) of Jaipur Development Authority Act, 1982 (for short, 'the Act of 1982') has been taken against him.

(2.) Petitioner has also assailed order dtd. 27/4/2019 passed by the Court of Additional District and Sessions Judge, No.9, Jaipur Metropolitan, whereby revision petition filed by the petitioner against cognizance order dtd. 23/4/2015 has been dismissed.

(3.) It is submitted that Sidhi Vinayak Buildestate Private Limited is a company incorporated under the provisions of the Companies Act, 1956. Petitioner was inducted as one of the Director of the said company on 24/1/2001 and he resigned as Director of the company w.e.f., 16/8/2001. Copy of the Form No.32 submitted in the office of Assistant Registrar of company has been placed on record by the petitioner to prove that after 16/8/2001, he ceased to be Directer of above company.