Yogesh Khanna,J. - (1.) CRL.M.A. 12577/2020 & 12579/2020 in Crl.M.C.No.3492/2013 1. This petition is filed challenging the summoning order dated 20.04.2013 as well as quashing of the complaint bearing No.584/1/10. The petitioner has also filed an application for amendment dated 08.09.2020 challenging the order dated 26.02.2020 whereby the Court directed to issue notice against the petitioner for the offences under Section 500/501/502 read with Section 120B IPC.
(2.) The brief facts of the case are India Today magazine in its edition dated 30.04.2007 had published a news item under the title Mission Misconduct.
(3.) The news item asserts allegations of soliciting sexual favour leading to a probe which revealed financial irregularities and fudging of bills. Consequently, the official is back in India and is facing disciplinary action.;