- (1.) This petition under Section 482 Cr.P.C. has been moved on behalf of the applicants with the prayer that Criminal Case No. 906 of 1987 and entire proceedings thereof pending in the court of Special Chief Judicial Magistrate, Allahabad be quashed and set aside.
(2.) This case was listed for hearing on 8.5.2013. On that date no one was present on behalf of the Registrar of Companies, U.P., Kanpur. Learned counsel for the applicant and the learned A.G.A. were heard.
(3.) Brief facts of the case are that Case No. 906 of 1987 was filed in the court of Special Chief Judicial Magistrate, Allahabad against the applicant Ashok Agarwal, Ajay Agarwal and one Durga Prasad by one S.K. Sharma, Asstt. Registrar of Companies, U.P., Kanpur. On 23.3.1987 cognizance was taken and summons were issued as is evident from copy of the order-sheet which is annexure - VI. From perusal of the ordersheet it appears that the accused of the criminal complaint case did not appear before the court and thereafter on 26.10.1989 non-bailable warrants were issued against them and on the next date processes under Sections 82 and 83 Cr.P.C. alongwith non-bailable warrant were also directed to be issued. Thereafter the present petition was filed before this Court.;