MGI DEVELOPERS AND PROMOTERS Vs. SUMIT BANSAL

JUDGEMENT

(1.) The present petitions under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') are being disposed of by a common judgement. The details of the petitions are follows:

(2.) For the sake of brevity and convenience, petitioner- Mr. Manoj Goyal in CRL.M.C. 7912/2023 and CRL.M.C. 8002/2023 will be referred to as 'petitioner no. 1.' Petitioner- Ms. Kavita Rani Goyal in CRL. M.C. 7912/2023 and will be referred to as 'petitioner no. 2', and the petitioner- M/s MGI Developers and Promoters in CRL.M.C. 8002/2023 will be referred to as the 'petitioner firm."

(3.) In petition no. 1, i.e., CRL.M.C. 7912/2023, the respondent herein filed a complaint dtd. 25/1/2019 against petitioner no. 1 and petitioner no. 2 for the offences punishable under Ss. 138, 141 and 142 of the Act. Averments made in the complaint for the sake of completeness read as under: