D K PANDEY Vs. STATE

JUDGEMENT

(1.) By this common order, I shall dispose of the above two petitions preferred by the petitioner against the summoning order dated 26th February, 2009 passed by learned Metropolitan Magistrate in two complaints made by two complainants against the petitioner.

(2.) The complainants filed a complaint each under Section 499,500 IPC against the petitioner since the petitioner had issued a Circular to its all agents and customers. The circular reads as under:-

(3.) It is not in dispute that neither Gupta Brothers nor M/s R.P. Gupta & Sons are authorized dealers of the petitioner. However, respondents/complainants in their complaint contended that the respondents were very reputed dealers in the market and this circular harmed their reputation because the circular gave an impression that the tools being sold by the complainants /respondents were not genuine or of good quality.