KMLM CHITS INDIA LTD Vs. SIJI BIJEESH

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure (for short 'the Cr.P.C.' hereinafter) and thereafter, the first prayer therein (Relief No.a) got amended. Accordingly, at present, the petitioner seeks the following reliefs:

(2.) Heard the learned counsel for the petitioner as well as the learned counsel appearing for the first respondent.

(3.) The petitioner herein impugns Annexure F order, whereby, the learned Magistrate ordered to issue summons to the witness No.1 in Annexure D witness schedule. It is submitted by the learned counsel for the petitioner that, based on Annexure F order, the Magistrate court issued summons to all four witnesses and the original summons so issued also have been placed along with this petition, with a direction to appear before the court on 30/6/2022.