SERGI TRANSFORMER EXPLOSION PREVENTION TECHNOLOGIES PVT. LTD. AND ORS. Vs. CTR MANUFACTURING INDUSTRIES LTD. AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an order, dated 30.10.2012 passed by the High Court of Judicature at Bombay whereby the High Court has while allowing an application under Section 340 of the Criminal Procedure Code (for short, "the Cr.P.C.") directed the filing of a criminal complaint against the appellants for their prosecution for offences mentioned in Section 195 (1)(b) Cr.P.C.

(3.) The controversy arises in the following backdrop :