MADHUMATI MITRA,J. - (1.) This is an application under Section 482 of the Code of Criminal Procedure filed by the petitioners praying for quashing of the criminal proceedings being G.R.Case No.2258 of 2018 arising out of New Town Police Station Case No.271 of 2018 dated 02.07.2018 under Sections 418/420/406/120B of the Indian Penal Code.
(2.) The present petitioner no.1 is the Assistant Vice President (Marketing) and the Petitioner no.2 is the Assistant Vice President (Coordination) of DLF Limited.
(3.) The facts giving rise to the present application are as follows: One Sri Sanjay Kumar Sultania, Director of Clarity Sales Pvt.Ltd. lodged one written complaint with New Town Police Station against DLF Ltd. Company and others including the present petitioners for commission of alleged offences punishable under Sections 406/418/420/120B of the Indian Penal Code. On the basis of that written complaint New Town Police Station Case No.271 of 2018 dated 2nd July, 2018 was started against the present petitioners and others. From the contents of the said First Information Report, it appears that the complainant company is a private company incorporated under the provisions of Companies Act and DLF Limited is a company incorporated under the Companies Act and engaged into the business of development and construction of properties. ;