ANIL KUMAR CHALAMALASHETTY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Code'), is filed by the petitioner - accused No.1 viz., Anil Kumar Chalamalashetty, to quash the proceedings against him in Calendar Case No.164 of 2018, pending on the file of the learned Special Judge for Economic Offences, Nampally, Hyderabad, Telangana State.

(2.) Before the Special Judge the petitioner herein is accused No.1 and respondent No.2 - Registrar of Companies is the complainant, who filed a complaint for violation of Sections 165 (1) and 165 (3) of the Companies Act, 2013 (for short 'Act, 2013').

(3.) Respondent No.2 herein filed a private complaint before the Special Judge for trial of Economic Offences, Hyderabad, for violation of Sections 165 (1) and 165 (3) of the Act, 2013, as the petitioner herein is continuing as a Director for more than 20 companies which is prohibited under Section 165 (3) of the Act, 2013 and requested to try the case and impose punishment in accordance with law.