ANIL KHANDELWAL ETC. Vs. PHOENIX INDIA

JUDGEMENT

(1.) CRIMINAL APPEAL NO(S). 1159-1160 OF 2011 : Heard.

(2.) The instant appeals are preferred against the judgment and order dtd. 3/12/2010 passed by the High Court of Judicature at Bombay [Hereinafter being referred to as the "High Court"] whereby the Criminal Application No. 1258 of 2010 filed by the appellant - Dr. Anil Khandelwal and Criminal Application No. 1429 of 2010 filed by the appellants B.M. Sharma and Mukul Ranjan under Sec. 482 of Code of Criminal Procedure, 1973 [For short "CrPC"] came to be rejected.

(3.) By way of the said petition, the appellants had challenged the order dtd. 29/9/2008 passed by the Judicial Magistrate First Class [Hereinafter being referred to as the "Magistrate"], Bhiwandi in Complaint No. 6353 of 2007, wherein the Magistrate had issued process against the appellants for the offences punishable under Sec. 500 and 501 of the Indian Penal Code, 1860 [For short "IPC"].