V. T. LAZAR Vs. INSPECTOR OF POLICE, CHENNAI

JUDGEMENT

(1.) This petition has been filed to quash the unnumbered summons dtd. 2/6/2022 in CSR No.821 of 2022 on the file of the Respondent Police.

(2.) It is the case of the Petitioners that a complaint has been launched by one Mrs.V. Ambiga, formerly rendering accounting services to the company of the Petitioners herein. She lodged complaint in lieu of certain salary due to her. The police have issued summons in CSR No.821 of 2022 for the appearance of the petitioners.

(3.) Learned counsel for the Petitioners mainly submitted that without registering the FIR under Sec. 154 Cr.P.C., the police have issued summons under Sec. 160 of Cr.P.C., calling upon the Petitioners who are resident of Bangalore. Hence, it is his contention that issuance of summons outside the jurisdiction of the Respondent Police is not valid in the eye of law. Only after registering the FIR, summons should be issued. Therefore, submitted that issuance of summons under Sec. 160 Cr.P.C. before commencing investigation is contrary to law.