M.K.Mittal, J. - (1.) Heard Sri Sanjay Srivastava, learned Counsel for the applicant, Sri Ramesh Sinha, learned Counsel for the opposite party No. 2, learned A.G.A. and perused the record.
(2.) Application has been filed under Section 482 Cr.P.C to quash the proceedings of complaint case No. 755 of 2004 (M/s Modi Industries (Modi Vanaspati Manufacturing Company Unit) v. Bishan Singh, pending in the Court of Special Chief Judicial Magistrate, Meerut under Section 630 of the Companies Act.
(3.) Brief facts of the case are that applicant was employed in the company of the opposite party No. 2 and was also allotted a quarter No. B-1/17 Mutanipura, Modinagar in connection with his employment in the company. However the services of the applicant were terminated on 19.2.2002 and the applicant was required by the opposite party No. 2 to vacate the quarter but he did not do so and than the complaint was filed under Section 630 Companies Act and after examining the complainant and the witnesses under Section 200/202 Cr.P.C. learned Magistrate finding prima facie case against the applicant directed to summon the applicant vide order dated 24.7.2004.;