A.L.D. INFRATECH LIMITED Vs. BALJEET SINGH

JUDGEMENT

(1.) Learned counsel for the respondents informs that the petitioners have challenged the order of cognizance dtd. 17/06/2019 in these petitions under Sec. 482 Cr.P.C. These petitions were filed on 21/04/2022. Prior to filing of these petitions before this court, after hearing the parties, the trial court decided to frame charges on 21/02/2022.

(2.) Learned counsel for the petitioners submits that framing of the charges would not be a bar to challenge the cognizance order if the cognizance order was itself bad in law leading to miscarriage of justice.

(3.) Counsel further submits that power under Sec. 482 Cr.P.C. is wide enough to entertain the prayer at any stage if the court finds that there is likelihood of miscarriage of justice in the case.