MANOHAR BHASIN HAZOORIA Vs. STATE

JUDGEMENT

(1.) The present petition under Sec. 482 of the Code of Criminal Procedure, 1973 ("CrPC') seeks quashing of summoning order dtd. 18/12/2013, passed by learned Metropolitan Magistrate, Tis Hazari Courts, Delhi, in Complaint Case No.12257/2013, P.S. Rajouri Garden.

(2.) The facts of the present case, as stated in the present petition are as under:

(3.) Learned Counsel appearing on behalf of the petitioners submitted that learned Metropolitan Magistrate has acted in a mechanical fashion and has not considered the contents of the complaint and merits of the case properly and has passed the impugned summoning order without due application of judicial mind.