SERIOUS FRAUD INVESTIGATION Vs. SHONKH TECHNOLOGIES LIMITED

JUDGEMENT

(1.) In this batch of 15 petitions filed under Ss. 482 and 483 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') read with Sec. 227 of the Constitution of India, common order dtd. 8/1/2014, passed by the Court of learned Additional Sessions Judge - 02, Central, Delhi, affirming order dtd. 25/9/2012, passed by learned ACMM (Special Acts), Central, Delhi, dismissing an application for condonation of delay in filing the complaint by the petitioner agency, is under challenge. Since the issue involved in all the cases is similar, therefore, the same are being decided by this common order.

(2.) Brief facts of the case are as under:-

(3.) Learned counsel appearing on behalf of the petitioner made the following broad submissions :-