WIRE THROUGH ITS EDITOR Vs. AMITA SINGH

JUDGEMENT

(1.) By way of the present petition under sec. 482 of the Code of Criminal Procedure, 1973 ( 'Cr.P.C. ' for short) read with Article 227 of the Constitution of India, the petitioners seek quashing of summoning order dtd. 7/1/2017 made by the learned Metropolitan Magistrate, Patiala House Courts, New Delhi, whereby the petitioners/accused have been summonsed to face trial in CC No. 32203-16 filed by the respondent/complainant alleging offences under Sec. 499/500/501 and 502 of the Indian Penal Code, 1860 ( 'IPC ' for short).

(2.) The petitioners impugn the summoning order on various grounds, as detailed in this judgement, the principal contention being that there was no material on record on the basis of which the learned Magistrate could have summonsed the petitioners.

(3.) The court has heard Ms. Nitya Ramakrishnan, learned senior counsel appearing on behalf of the petitioners; and Mr. Alok Kumar Rai, learned counsel appearing for the respondent. The court has also heard Professor Amita Singh, the respondent in-person.