GANESH TRADING COMPANY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is a set of four C482 Applications, in fact, in each of these C482 Applications for example C482 Application No.566 of 2023, the challenge has been given only to the summoning order dtd. 23/9/2021 which was passed by the Additional Chief Judicial Magistrate IVth in Case No.6268 of 2019, Vikas Thakur vs. M/s Ganesh Trading Co. and Others.

(2.) In C482 Application No.499 of 2021, the challenge has been given by the present applicants, yet again, to the summoning order dtd. 21/11/2019 as it has been passed by the court of Additional Chief Judicial Magistrate, Vth, District Dehradun.

(3.) In C482 Application No.502 of 2021, the challenge given by the present applicants is only to the summoning order dtd. 24/1/2020 in Criminal Complaint Case no.6266 of 2019.