MANOJ KUMAR TIWARI Vs. MANISH SISODIA

JUDGEMENT

(1.) The petitioner of Crl.M.C.No.2342/2020 vide the present petition under Section 482 Cr.P.C. seeks the setting aside and quashing of the summoning order dated 28.11.2019 of the learned Additional Chief Metropolitan Magistrate-1, Rouse Avenue Courts, New Delhi in CC No. 51/2019, and the proceedings emanating therefrom.

(2.) The submissions qua the petition Crl.M.C.No.2342/2020 were made on behalf of the petitioner by Ms.Pinky Anand learned senior counsel, on behalf of the respondent No.1/the complainant, Mr.Vikas Pahwa, learned Senior counsel and by Mr.Rahul Mehra, senior standing counsel for the State, NCT of Delhi.

(3.) So far no notice of the petition had been issued to the respondents No.1 and 2 who were present on advance notice. Respondents No. 3 to 7 arrayed to the petition are proforma parties to the present petition. Petitioner No.6 arrayed in the present memo of parties is the petitioner of Crl.M.C. No. 2355/2020 who too has assailed the same impugned order though the contours of the aspect of summoning in relation to both i.e., the petitioner herein (CrlM.C. No. 2342/2020) and the petitioner of Crl.M.C. No. 2355/2020 are at some variance. However, it is considered appropriate to dispose of both the petitions by a common judgment/order as some of the issues involved are materially common and both the petitions relate to the alleged acts of respondent No.1 arrayed to the Crl.M.C. No. 2342/2020 who is arrayed as respondent No.2 in Crl.M.C. No. 2355/2020. Submissions on behalf of the petitioner in Crl.M.C. No. 2355/2020 were made by the learned counsel Ms. Sonia Mathur, learned senior counsel for the petitioner in Crl.M.C. No. 2355/2020 and the respondents therein were represented by Mr.Rahul Mehra, learned Senior Standing Counsel (for the State) and Mr. Vikas Pahwa learned senior counsel (for respondent No.2 in Crl.M.C. No. 2355/2020) respectively, respondents No.3 to 5 arrayed to Crl.M.C. No. 2355/2020, are also arrayed as proforma parties to the said petition.