JEEVESH SABHARWAL Vs. MAHARAJ KRISHEN PANDITA

JUDGEMENT

(1.) This petition has been filed challenging the order dtd. 24/11/2023 (hereinafter referred to as the 'Impugned Order') passed by the learned Metropolitan Magistrate (NI Act) - 03, Patiala House Courts, New Delhi (in short, 'MM') in CT Case No.10250/2019, titled as Maharaj Krishen Pandita v. Concept Horizon Infra Pvt. Ltd. & Ors..

(2.) By the Impugned Order, the learned MM has been pleased to dismiss the application filed by the petitioners herein under Sec. 91 of the Code of Criminal Procedure, 1973 (in short, 'CrPC') seeking a direction to the respondent to produce certain documents.

(3.) The above Complaint Case has been filed by the respondent herein under Ss. 138/141/142 of the Negotiable Instruments Act, 1881 (hereinafter referred to as the 'NI Act'), contending therein that the respondent alongwith his wife had invested in the company namely 'M/s Premier Information Technology Parks Pvt. Ltd.' by way of an agreement dtd. 26/10/2015, by booking an area specified for a banquet, measuring 460 Sq. Ft., at the basic sale price of Rs.5500.00 per Sq. Ft. in the project developed by the said company.