AMARJIT SINGH AND ORS Vs. AVTAR SINGH

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed with a prayer that complaint No.193/1/8 dated 31.1.2008 and the consequent summoning order dated 23.7.2009 be quashed.

(2.) This in fact is a second petition. The first petition that was filed before this Court was disposed of vide order dated 28.7.2011 by observing that the complaint and the summoning order did not deserve to be quashed as the pleas which had been raised before this Court were to be tested on the basis of evidence and further that the complaint revealed a direct role attributed to petitioner Daljit Singh Gujral of having projected himself a Managing Director of the company which is accused of duping the complainant. The petition was disposed of with an observation that the petitioners were at liberty to take all the pleas which were available to them before the learned trial Court at an appropriate stage.

(3.) The instant petition has now been filed with a prayer that the impugned order of summoning is erroneous as the provisions of Section 202 Cr.P.C. were not complied with.