VIJAY KUMAR KHURANA Vs. SHUBHAM JAIN

JUDGEMENT

(1.) The present petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') challenging the order dtd. 25/1/2019 (hereafter 'the impugned order'), passed by the learned Special Judge, South District, Saket Courts, New Delhi, in CRL.REV. No.12/2019.

(2.) The learned Special Judge, by the impugned order, had dismissed the challenge of the petitioner to the summoning order dtd. 22/11/2018, passed by the learned Trial Court, in Case No.15865/2018, by which the petitioner was summoned as an accused for commission of offences under Ss. 409/420/120B/34 of Indian Penal Code, 1860 ('IPC'). BRIEF FACTS

(3.) The complaint is filed by the respondent under Sec. 200 of the CrPC against M/s ABW Infrastructure Ltd. (hereafter 'the accused company') and others. It was stated that the accused company is a builder developer company operating through its directors, namely, Atul Bansal and Ravi Shankar.