Anand, J. - (1.) Leave granted.
(2.) Both these appeals raise a common question of law and are being disposed of by this common judgment.
(3.) The admitted facts, which alone are relevant for the purpose of these appeals and are not in dispute are that the appellants in both the cases are the legal heirs of the employee/officer who died in harness while serving with the respective respondent company. The concerned employees in both the cases had been allotted premises during their service by their respective employer (respondent company) and on the failure of the appellants to hand over the vacant possession of the allotted premises after the demise of the employee/officer concerned prosecutions were launched against them (legal heirs) under Section 630, of the Companies Act, 1956 (hereinafter referred to as the Act). The appellants approached the High Court through petitions under Section 432 Cr.P.C. seeking quashing of the proceedings on the ground that the provisions of Section 630, of the Act cannot be invoked against them under Section 630, of the Act was not maintainable. The High Court dismissed their petitions filed under Section 432 Cr.P.C. Hence, these appeals.;