RUMMY CHHABRA Vs. SUMAN DEEP AGGARWAL

JUDGEMENT

(1.) THIS is a petition filed under Section 482, Cr.P.C. by the accused-petitioner, seeking quashment of the criminal complaint filed under Sections 420/406/120-B IPC. and consequent summoning order dated 9.6.1997 passed by the Additional CJM, summoning the accused-petitioner for the offence punishable under Sections 420/120-B, IPC.

(2.) I have heard learned counsel for the parties and have gone through the record carefully.

(3.) IN G. Sagar Suri v. State of U.P., 2000(1) Recent Criminal Reports 707, it was held by their Lordships of the Supreme Court as under :-