S ASHOK RAO Vs. STATE OF A P

JUDGEMENT

(1.) ORDER : This Criminal Petition is filed under Section 482 Cr.PC to quash the proceedings in Calendar Case No.34 of 2000 on the file of the Special Judge for Economic Offences, City Criminal Courts, Hyderabad.

(2.) Petitioners 1 to 3 herein are A1 to A3 respectively in the aforesaid Calendar Case. The 1st petitioner herein is the Managing Director, 2nd and 3rd petitioners are the Directors of Kami Chit Funds Private Limited, which is a Company registered under the Companies Act.

(3.) The complaint, on which the criminal proceedings were initiated were filed by one Sri Mukka Harish Babu, 2nd respondent herein, for the offence alleged to have been committed by the petitioners under Section 628 of the Companies Act (for short "the Act").