JITENDRA KUMAR AGARWALA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This criminal miscellaneous petition has been filed invoking the jurisdiction under section 439(2) Cr.P.C. with a prayer to pass orders for arrest of the opposite party nos. 2 & 3 and commit them to custody.

(3.) The allegation against the opposite party nos. 2 and 3 in brief is that they have created forged documents, suppressed financial data and have not incorporated the same in the balance sheet from the year 2010 to 2013. There is further allegation that the opposite party nos. 2 and 3 have misappropriated 35 acres of joint family property and also transferred the shares and management of Anup Malleables Ltd. to the co-accused persons and they have also given a false declaration before the Hon'ble Calcutta High Court.