DILIP K BANDOPADHYAY Vs. STATE

JUDGEMENT

(1.) Vide the present petitions, the petitioners seek quashing and setting aside the Criminal Complaint No. 21/1/11 titled as "Aditya College of Pharmacy & Science Vs. S.S. Mantha & Ors.", which was filed by the complainant/respondent No.2 for the offences punishable under Section 420/468/471 read with 120-B of the Indian Penal Code, 1860 (for short "IPC").

(2.) Also seek setting aside of the order dated 15.01.2011 passed by the learned Metropolitan Magistrate, pursuant to which summons have been issued to the petitioners.

(3.) Since all the petitioners have challenged the same complaint and the impugned order, therefore, this Court has decided to dispose of all the petitions by a common judgment.