I.B. SINGH Vs. STATE THR. CBI

JUDGEMENT

(1.) With the consent of the parties, the matter is taken up for final disposal.

(2.) The petitioner is facing prosecution in Case No. RC AC 1 2002 A 0001 titled CBI v. J.K. Singh and Ors. under Section 420 read with 120B of the Indian Penal Code. Initially the complaint was filed against M/s Mideast Integrated Steels Limited (MISL, for short) and Mr. J.K. Singh and Mr. I.B. Singh. However, by summoning order dated 7th February, 2005, cognizance was not taken against MISL but process was issued against Mr. J.K. Singh, Mr. I.B. Singh and Ms. Rita Singh.

(3.) Ms. Rita Singh filed a petition under Section 482 being Criminal Miscellaneous No. 810/2005. The said petition was allowed vide judgment dated 17th January, 2008, inter alia, recording that there was no evidence or material on the basis of which learned Metropolitan Magistrate should have issued summons against her.