SHRIJEET RAMAKANT MISHRA Vs. STATE

JUDGEMENT

(1.) The aforesaid three Petitions are being decided together as they arise out of the same facts and involve similar question.

(2.) The Petitioners, namely, Shrijeet Ramakant Mishra (CRL. M.C. 4233/2018); Samir Jain, Vineet Jain, Indu Jain (CRL. M.C. 559/2019) and Arnab Goswami (CRL. M.C. 720/2018) have filed the aforesaid Petitions under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") seeking quashing of the summoning Order dtd. 28/2/2018 whereby the Petitioners have been summoned for offences under Sec. 499/500 of the Indian Penal Code, 1860(hereinafter referred to as "IPC") and quashing of the Criminal Complaint No. 9922/2017 titled "Vikram Singh Chauhan vs. Arnab Goswami and Ors.".

(3.) The Complainant/Respondent No. 2 is an Advocate by Profession who has filed the Complaint under Sec. 200 Cr.P.C. against the Petitioners herein, for offence under Sec. 499/500 IPC.