J.C.GUPTA, J. - (1.) BY means of this ap­plication moved under Section 482 of the Code of Criminal Procedure (in short to be referred to as Cr. P.C.) inherent powers of the Court are being invoked for quashing the criminal complaint filed by respondent No. 3 and by a supplementary affidavit a prayer has been made to quash the order dated 20-9-98 passed by the learned C. J.M. Ghaziabad summoning the applicants as accused in the aforesaid complaint for the offences punishable under Section 418/420 of the Indian Penal Code (in short penal code).
(2.) COPY of the criminal complaint filed by respondent No. 3 is Annexure-6 to the application. The allegations made therein may be stated in short as under:- That the complainant is a Public Ltd. Company under the provisions of the Companies Act having its Registered Of­fice at Solan Brewery, District Solan, Himachal Pradesh and one of the Branches of the Factory/Administration Unit of the complainant Company is situate at Mohan Nagar Ghaziabad.
(3.) THAT accused No. 1 is a Limited Company incorporated under the Com­panies Act with its Registered Office at 73/81 Salai Road, Thillai Nagar, Tiruchiripallai and its Regional Office at Delhi. The accused No. 2 is the Joint Managing Director, accused No. 2 is the Executive Director, accused No. 4 is the Director Marketing and accused No. 5 is the Regional Director of the accused Com­pany and the accused persons were engaged in the supply, erection and com­mission of Oil or Coal Fired Boilers and they assured the complainant that they could as well deal in the supply of Natural Gas Fired Boilers.;