VISHAL GUPTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner has sought quashing of order dated 28th April, 2008 issued by the Metropolitan Magistrate in complaint case No.2430/1/2008 summoning the petitioner as accused in the complaint titled M/s.Shriv ComMedia Solutions Pvt. Ltd. v. M/s.GNL Education Pvt. Ltd. and Ors.

(2.) The learned counsel for the petitioner at the threshold contended that a petition filed by another co-accused is pending before this Court and is listed before another bench being Crl.M.C No.2839/2008.

(3.) After some arguments and perusal of the complaint filed against the petitioner, it is revealed that the case of the petitioner is distinguishable with the case of other co accused, as the petitioner is the signatory of the cheque which has been dishonoured while the petitioner in the other case pending before this Court was not signatory of the cheque.