VANDANA GOEL Vs. R K SRIVASTAVA

JUDGEMENT

(1.) Petitioner, arrayed as accused No.2 in a complaint filed by the respondent before the Metropolitan Magistrate prays that summoning order dated 22.8.2001 as also the complaint No. 10/2000 be quashed.

(2.) It is not in dispute that the complainant i.e. respondent in Cr.M.(C) No. 1713/2004 is a prime accused in CBI Case No. RC-4 (E)/97/EOW-I under Section 420 read with Section 120-B I.P.C.

(3.) Charge sheet has been filed by the C.B.I and the learned designated judge has taken cognizance of the same. In a nut shell, gravement of the charge against respondent is that during the period June 1996 to April 1997 he along with other co-accused hatched a criminal with the object to cheat the general public by collecting money through public issue floated by the company M/s. Zed Investment Ltd. That the respondent was a director and for self and as constituted attorney of 3 other directors signed the relevant documents pertaining to the prospectus for the public issue. That the money collected under the public issue was siphoned of by the respondent.