MANOJ KUMAR TIWARI Vs. MANISH SISODIA

JUDGEMENT

(1.) Leave granted.

(2.) The order of summoning issued by the Additional Chief Metropolitan Magistrate­I, Rouse Avenue Courts, New Delhi, in a criminal complaint of defamation filed by Respondent No.1 herein against six individuals, was challenged before the High Court unsuccessfully, by persons arrayed as Accused Nos.1 and 5 and hence both of them have come up with the above Criminal Appeals.

(3.) We have heard Shri R. Venkataramani and Ms. Pinky Anand, learned senior counsel appearing for the appellants and Dr. Abhishek Manu Singhvi, learned senior counsel, as well as Shri Shadan Farasat, learned counsel appearing for Respondent No.1