SANOFI INDIA LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions under Article 226/227 of the Constitution of India have been filed for quashing of summoning orders dtd. 30/9/2019 and 13/1/2020 as well as Order dtd. 16/1/2021, issuing notice against the petitioner, and for quashing of Criminal Complaint being CC No. 16817/2019.

(2.) The facts, in brief, leading to the present case are as follows:-

(3.) Mr. Dayan Krishnan, learned Senior Counsel appearing for the Petitioners, submits that the impugned orders should be set aside on the ground that the proceedings which have been initiated emanating from CC No.16817/2019 against the Petitioners for the batch in question are barred by limitation. He states that the question which arises in both the writ petitions is that whether the learned Trial Court could have taken cognizance of the complaint on 30/9/2019 when the same had been barred by limitation under Sec. 468(2)(c) Cr.P.C.