- (1.) BY means of the writ petition, petitioners, have prayed for quashing the order dated 12. 5. 2000 and 24. S. 2000 passed by judicial Magistrale, Ghaziabad and Additional Sessions Judge, Ghaziabad respectively. A further prayer has been made for issuing a writ of certiorari quashing the complaint of Case No. 3386 of 1997, Dabur India Ltd. v/s M/s b. S. T Ltd. and others and the entire proceedings initiated on the basis of the said complaint which arc pending before Ist Additional Chief Judicial magistrate, Ghaziabad.
(2.) THE court has heard Sri P. K. Sinha for the Petitioner, learned a. G. A. for the State and S/sri D. S. Tiwari H. N. Mehrotra and Shankar Suan for Respondent Nos, 2 and 3.
(3.) THE relevant facts are that Respondent Nos. 2 and 3 have filed a criminal complaint against the petitioner for proceeding against them Under section 420 IPC and Sections 138/141 of the Negotiable Instruments Act. After recording statement of the complainant under Section 200 Cr. P. C. and holding inquiry under Section 202 Cr. P. C. the concerned Magistrate on 29. 11. 97 passed an order summoning petitioners as accused persons in respect of the aforesaid penal offences. The petitioners challenging the said order and the maintainability of complaint, filed an application under Section 482 of the code of Criminal Procedure invoking inherent powers of this court for quashing the summoning order and for dropping the proceedings against them which were pending in the Court below. This application was dismissed by a learned Single Judge of this court, Hon'ble R. K. Singh, J. by the order dated 24. 2. 1999. Against this order the petitioners filed S. L. P. No. 1063/99 but the same was dismissed as withdrawn on 13. 8. 99. It further appears that thereafter the petitioners through their counsel filed objection was dismissed by the learned Magistrate by the impugned order dated 12. 5. 2000. Against this order the petitioners filed revision before the Sessions Judge which too has been dismissed by the impugned order dated 24. 8. 2000. Against these two orders the present write petition has been filed,;