RELIANT INTRA INDUSTRIES LTD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this quash-petition, the petitioners are seeking quashing of the entire criminal proceeding arising out of Govindpur P.S. Case No. 33 of 2013 corresponding to G.R. No. 269 of 2013 which has been lodged for the offences under section 420/120B IPC and section 3/4/6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978. The aforesaid allegations are attributed to M/s Kolkata Weir Industries, M/s Reliant Intra Industries Ltd. and other companies with their officials and the employees.

(2.) The petitioner no. 1 is the Director, the petitioner no. 2 is General Manager and the petitioner no. 3 is Branch Manager of M/s Reliant Intra Industries Ltd.

(3.) The learned APP has referred to the judgments in "M/s Apple FMCG Marketing and another Vs. The Union of India and others" (in W.P. No. 22674 of 2004 and W.P. M. P. No. 27411 of 2004 at High Court of Madras) and "Gold Quest international Pvt. Ltd. Vs. the State of Tamil Nadu and others" (in Crl. O.P. No. 2347 of 2003 and Crl. O.P. No. 4617 of 2003 at High Court of Madras).