S.B. Shukre, J. - (1.) This is an application filed under section 482 of the Code of Criminal Procedure seeking quashing and setting aside of the order of issuance of process dated 9-3-2016 passed against the applicants by the Judicial Magistrate First Class, Nagpur in Criminal Complaint Case No. 2181/2011 filed against them and one more person by respondent No. 2.
(2.) In criminal complaint filed against the applicants and one more person, the applicants are made accused Nos. 1 to 9 and the other person, who is not a party to these proceedings, Mr. Dilip Bhatnagar, has been made accused No. 10. These applicants are hereinafter referred to as the accused Nos. 1 to 9 and respondent No. 2 as the complainant for the sake of convenience.
(3.) The complainant, Director of D.C. Weaving Mills Private Limited entered into an agreement dated 22nd May, 2006 with the company of accused Nos. 1 to 9 Morarjee Textiles Limited, previously known as "Morarjee Brembana Limited " (in short, "the Company ") for setting up an industrial unit at Plot No. G-16-1, MIDC, Industrial area Hingna, Butibori, Nagpur with the assistance of the Company, which was to serve as an ancillary unit of the Company for fortifying the production capacity of the Company, which was into the business of production and sale of cloth and clothing material, as the Company was facing short fall in its production capacity.;