POOJA SHARMA BAJAJ Vs. KUNAL BAJAJ

JUDGEMENT

(1.) This judgment shall govern disposal of CRL.M.C. 1082/2019 and CRL.M.C. 1083/2019, which arise out of same set of facts and contentions and lays challenge to the same impugned order.

(2.) The instant petitions under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') have been filed on behalf of petitioner seeking setting aside of order dtd. 21/1/2019 passed by learned Additional Sessions Judge-03, South, Saket Courts, Delhi ('learned Sessions Court') in CR No. 313/2018 titled 'Kunal Bajaj vs. State and Anr.' and CR No. 437/2018 titled 'Ashok Bajaj vs. State and Anr.', vide which the summoning order dtd. 30/8/2017 passed by learned Metropolitan Magistrate-04, South, Saket Courts, Delhi ('learned Magistrate') in CC No.37/1 was set aside.

(3.) While assailing the impugned order dtd. 21/1/2019, these petitions raise the following questions of law: