- (1.) This revisional application is one under section 401 read with section 482 of the Code of Criminal Procedure and this is for the purpose of quashing the proceeding being Case No. C/1688 of 2001 under sections 193/34 of the Indian Penal Code pending in the Court of the learned Metropolitan Magistrate, 7th Court, Calcutta.
(2.) The plaintiff No. 1 is National Stock Exchange of India Limited and the petitioner No. 2 is National Securities Clearing Corporation Limited. Petitioner No.1 is a Company duly incorporated under the Companies Act, 1956. The petitioner No. 2 is wholly owned subsidiary of the petitioner No. 1.
(3.) Upon a purported complaint alleged to have been made by one Surendra Kumar Jain, who is the opposite party No.1 in this revisional application has allegedly claimed himself to be a Director of Rusoday Securities Ltd., against the accused/petitioner above named and other purportedly under sections 193/34 I.P.C. in the Court of the learned Metropolitan Magistrate, Calcutta, cognizance was taken by the learned Metropolitan Magistrate, Calcutta and process was issued.;