RASHMI METALIKS LTD. Vs. JINDAL SAW LTD.

JUDGEMENT

(1.) This petition has been filed under Sec. 482 CrPC seeking quashment of the order dtd. 20/9/2022 (for short 'impugned order') passed by the court of learned Special Mobile Magistrate PT and E Srinagar in a Criminal Complaint No. 2/2022 titled M/S Jindal Saw Ltd. Vs. M/S Rashmi Metaliks Ltd. and Ors., under Ss. 499, 500 IPC, wherein the petitioners-accused persons were found involved in the commission of offence punishable under Sec. 500 IPC.

(2.) It has been claimed that the petitioner-Company is one of the largest manufacturers of ductile iron (DI) pipes and, as such, is providing the same throughout the country for transporting drinking water and for sanitation systems with excellent quality.

(3.) Petitioners/accused pleaded following facts:-