REKHA CHATURVEDI Vs. STATE

JUDGEMENT

(1.) The petitioners have filed the present petition U/s 482 Cr.P.C for quashing of order dated 10.05.2014 passed by the Ld. Metropolitan Magistrate-01, Central, Tis Hazari Courts, Delhi in criminal complaint No. 813/1/2014 dated 10.05.2014 and for suitable directions.

(2.) The petitioners filed a complaint U/s 156 (3) Cr.P.C. read with section 200 Cr.P.C. against the respondents No. 2 to 9 alleging that they were cheated by them and the respondents No. 2 to 9 misappropriated around Rs. 56,97,014/- of the petitioners in various dealings. It is alleged that forged documents were manufactured by the respondents and were used as genuine in order to commit criminal breach of trust.

(3.) The Ld. Metropolitan Magistrate declined the request of the petitioners to refer the matter for investigation under Section 156(3) Cr.P.C, vide impugned order dated 10.05.2014, however, granted liberty to the petitioners to treat their complaint as a complaint case Under Section 200 Cr.P.C. 1973 and fixed the case for further proceeding/pre-summoning complainant evidence.