- (1.)Leave granted.
(2.)We have heard learned counsel appearing for the parties.
(3.)The High Court dismissed the applications of the appellants filed under Section 482 of Cr.P.C. praying for quashing of the summoning order in Criminal Complaint No. 408/1 of 2012 on the ground that the appellant is a mere Director of accused Company, who cannot be prosecuted as no vicarious liability can be fastened with the appellant.