WHITEFIELDS OVERSEAS LTD. Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('CrPC') challenging the order dtd. 19/7/2022 (hereafter 'impugned order'), passed by the learned Additional Sessions Judge ('ASJ'), Central District, Tis Hazari Courts, Delhi in CR No. 110/2022.

(2.) By the impugned order, the learned ASJ dismissed the revision petition filed by the petitioners against the summoning order dtd. 9/12/2021 (hereafter 'impugned summoning order'), in Case No. 1551/2021, whereby the petitioners were summoned for the offences under Ss. 420/468/471/120B of the Indian Penal Code, 1860 ('IPC"). The petitioners are seeking setting aside of the said summoning order as well.

(3.) The brief facts of the case are as follows: