VARUN Vs. AMIT KHANNA

JUDGEMENT

(1.) The present petitions have been filed under Sec. 482 CrPC seeking to quash the complaint cases and the summoning orders vide which the petitioner has been summoned for the offence alleged under Sec. 138 NIA. The respective complaint case numbers, summoning orders along with other details regarding each petition have been tabulated below for ease of reference:

(2.) Petitioner is an Indian citizen belonging to the legal profession and practicing before the Courts in Delhi since 2008.

(3.) Today Homes and Infrastructure Pvt. Ltd (hereinafter referred to as 'accused company') is a private limited company having its registered office at Upper Ground Floor 8-9, Pragati Tower, Rajendra Place, New Delhi ' 110008. The accused company was engaged in the business of construction and was developing a residential project namely, Canary Greens at Sector 73, Gurugram.The respondents herein are the complainant homebuyers who were allotted residential flats in the said project.