- (1.) This petition under Section 482 Cr.P.C. has been filed for quashing the Complaint Case No.2411 of 2000 (Registrar of the Companies U.P. Kanpur Vs. M/s M.D.D. Mutual Benefits Ltd. and others) pending in the court of Special Chief Judicial Magistrate, Lucknow.
(2.) Heard learned counsel for the parties and perused the relevant documents on record.
(3.) It is submitted on behalf of the petitioner that the impugned summoning order dated 07.07.2000 was passed without recording any statement on oath whatsoever of the complainant or making any inquiry under Section 202 Cr.P.C. The learned counsel for the applicant also placed reliance on the case law of Ramesh Kumar Verma Vs. Jai Shankar Prasad,2003 1 JIC 168 Supreme Court for quashing the impugned order.;