S D KATHURIA Vs. THIRU N RAVI

JUDGEMENT

(1.) Leave granted.

(2.) With the consent of learned Counsel for the parties, the appeals are taken up for final disposal at this stage itself.

(3.) The appeals are directed against two judgments and orders dated 10th August, 2007 and 16th August, 2007 passed by the High Court of Delhi in Crl. M.C. No. 3003 of 2004 and Crl. M.C. No. 1639 of 2007 respectively. By the impugned orders, a learned single Judge, in exercise of jurisdiction under Section 482 of the Code of Criminal Procedure (for short 'the Code'), has quashed the order of the Trial Court summoning the petitioners before the High Court, (Respondents No. 1 to 3 in Criminal Appeal No. 451 of 2009 and Respondent No. 1 in Criminal Appeal No. 452 of 2009) to face trial for offence under Section 499 read with Sections 107/34 of the Indian Penal Code ('IPC' for short). Consequently, the complaint against the said petitioners has also been quashed.