PUNIT BERIWALA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present appeal has been filed challenging the judgment dtd. 17/10/2022 passed by the learned Single Judge, Delhi High Court in Crl. M.C. 4189/2022 ("impugned judgment"), whereby the petition under Sec. 482 of Criminal Procedure Code ("Cr.P.C.") filed by the Respondent Nos. 2 and 3 herein, was allowed and the First Information Report ("FIR") No. 94/2022 registered at Police Station Economic Offences Wing, Mandir Marg, New Delhi ("subject FIR" or "FIR") for offences punishable under Sec. 467/468/471/420/120B of the Indian Penal Code ("IPC"), was quashed against Vikramjit Singh and Maheep Singh (Respondent Nos. 2 and 3).

(2.) The issue which arises for consideration in the present appeal is whether the learned Single Judge, Delhi High Court, was justified in quashing the subject FIR against Vikramjit Singh and Maheep Singh (Respondent Nos. 2 and 3) and whether a cognizable offence against them is prima facie made out from a reading of the subject complaint?

(3.) The relevant facts of the present case are as under: