JANARDAN PRASAD SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application has been filed for quashing the order dated 26.9.2002 passed by the Special Judge, Economic Offences, Patna in Cr. Case No. 325 (C) of 2002, whereby it had taken cognizance of the offence under Section 166 of the Companies Act and directed for issuance of process against the petitioner.

(2.) ACCORDING to the complaint, petitioner happened to be the Managing Director of M/s Bihar State Pharmaceutical and Chemical Development Corporation Limited, a Govt. of Bihar undertaking, and its annual general meeting was not held till 27.9.2001. further allegation is that M/s Bihar State Pharmaceutical and Chemical Development Corporation Limited, hereinafter referred to as the 'Corporation', did not file annual returns of the relevant period in the office of the Registrar of the Companies.

(3.) ACCORDINGLY, this application is allowed, Impugned order dated 26.9.2002 passed by the Special Judge, Economic Offences, Patna in Case No. 325 (C) of 2002, so far as it relates to the petitioner, is quashed.