SANJAY SURI Vs. STATE

JUDGEMENT

(1.) IN Criminal Complaint Case No. 01/2007, titled "registrar of Companies V. Dr. Morepen Ltd and Ors. " vide order dated 4th January, 2007, petitioners were summoned as an accused by the learned Additional Chief Metropolitan Magistrate, tis Hazari Courts, Delhi and in this petition, aforesaid order is impugned and dismissal of the abovesaid complaint has been prayed for.

(2.) BOTH the sides have been heard and the record of this case has been perused.

(3.) LEARNED counsel for the petitioner has drawn the attention of this court to the complaint in question Annexure P-3 filed against the petitioners before the trial court for contravention of Section 209 (3) (b) of the Companies Act, 1956 to point out that there was some delay in filing of this complaint and alongwith this complaint, a separate application for condonation of delay was filed by invoking Section 473 of the Code of Criminal Procedure.