- (1.) The present petition under Section 482 of the Code of Criminal Procedure, (for short, 'the Cr.P.C.') is for quashing the complaint dated 17.06.2008 (Annexure P-4) in complaint No.146 of 2007 dated 12.7.2008 titled as Mukhtiar Singh and Sat Pal & Others, and summoning order dated 23.04.2011 (Annexure P-5).
(2.) The learned counsel contends that the petitioner is not a partner in the firm M/s SS Automobile. He is only the son-in-law of one of the accused. Therefore, there was no occasion for the petitioner to commit the offence as alleged. He argued that the petitioner is neither partner in the firm nor incharge or responsible for conduct of the business. He cites State of Maharashtra Vs. Sayed Mohammed Masood, 2010 1 RCR(Cri) 177; Neelu Chopra Vs. Bharti, 2009 10 SCC 184; and Dhariwal Tobaco Products Ltd. Vs. State of Maharashtra, 2009 1 RCR(Cri) 677.
(3.) Heard.;