- (1.) IN such situation, notice is accepted to have been validly served upon O.P. No. 2.
(2.) HEARD the learned counsel appearing for the petitioners on the merit of the case. This application has been filed for quashing of the entire criminal proceeding of complaint case No. C/1 228 of 2003, including the order dated 08/04/2005, whereby and whereunder cognizance of the offence punishable under Sections 406 and 420/34 of the Indian Penal Code has been taken against these petitioners, who happened to be the Managing Director, Technical Director, Director and Assistant General Manager of M/ s Shvsu Watek Pvt. Ltd., Chennai.
(3.) THE entire criminal case including the order dated 08/04/2005, taking cognizance, is being sought to be quashed on the ground that the complainant has entered into a compromise and, thereby, he does not intend to proceed with the case and, as such, he filed an application for withdrawal before the Court below but when no order was passed, the petitioners have approached this Court.;