MOHAMED YUSUFUDDIN AHMED Vs. RUTH KARTHAK LEPCHANI

JUDGEMENT

(1.) The petitioners seeks to invoke the inherent powers of this Court under Section 482 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') for quashing Private Complaint Case No.43 of 2018 (for short 'the complaint') pending before the learned Judicial Magistrate, First Class, Gangtok, East Sikkim (for short 'the learned Magistrate') for the offences under Sections 405, 420 read with 120 B, 441 read with 120 B of the Indian Penal Code, 1860 (for short 'the IPC') and also for quashing the warrants against the petitioners.

(2.) The petition was initially filed by Mohammed Yusufuddin Ahmed (petitioner no.1) and Ifroze Faizia Ahmed (petitioner no. 2) who were accused nos. 2 and 4 in the complaint. On 30.11.2019 I.A. No. 04 of 2019 was allowed by this Court and M/s Pristine Life Sciences and M/s Jun Sui Pharma who were accused nos.1 and 3 in the complaint, were added as petitioner nos.3 and 4.

(3.) Heard Mr. A. Thameem Mohiden, learned Counsel for the petitioners, Mr. S.S. Hamal, learned Counsel for the respondent no.1 and Mr. S. K. Chettri, learned Assistant Public Prosecutor for the respondent no.2.