K RADHAKRISHNAN Vs. C V MANIKANDAN

JUDGEMENT

(1.) The petitioner herein is the complainant and the respondents herein are the accused in S.T.C. No. 1319 of 1995 on the file of the VII Judicial Magistrate, Coimbatore.

(2.) The petitioner filed a complaint against the respondents under Section 628 of the Indian Companies Act alleging that the respondents/accused fabricated the documents and made a false statement in Form No. 32 under the Indian Companies Act alleging that the petitioner and his father did not attend the meetings of the Board of Directors held on 12-4-1993, 18-6-1993 and 19-7-1993 after receipt of notices of the meetings. Thereby they ceased to be Directors of the Company.

(3.) This complaint was filed on 24-4-1995. After taking sworn statement from the complainant, the learned Judicial Magistrate took cognizance of the complaint under Section 628 of the Indian Companies Act in S.T.C. No. 1319 of 1995 and issued processes to the respondents.