- (1.) COUNTER and rejoinder affidavits have been exchanged between the parties and with the consent of learned counsel for the parties, this application is being disposed of at this stage.
(2.) HEARD Sri Gopal Swaroop Chaturvedi, Senior Advocate assisted by Sri Alok Ranjan Mishra, learned counsel for the applicant, Sri Tanveer Ahmand, Senior Advocate assisted by Sri Somesh Khare, learned counsel for the opposite party no.2 and learned AGA for the State.
(3.) THE applicants by means of this application under Section 482 Cr.P.C. have invoked the inherent jurisdiction of this Court with a prayer to quash the impugned summoning order dated 10.03.2014 passed by Additional C.J.M., Court No.8, Ghaziabad in case no. 933 of 2014, State Vs. Ankush Arora and others, arising out of case crime no. 516 of 2013, under Sections 387, 473, 406, 417, 420, 465, 467, 468, 471, 474, 452, 504/506 and 120B IPC, P.S. Link Road, District -Ghaziabad as well as the entire proceedings of the aforesaid case. The brief facts of the case as emerging from the perusal of the pleadings of the parties are that the applicants are the officials of the Tata Motors Ltd., a company registered under the Companies Act , 1913 hereinafter referred to as "TML". The applicants are holding various posts in M/s Tata Motors Ltd. The FIR was lodged on 04.12.2014 at 18.10 hours by the opposite party no.2 who is a Director of M/s Srinath Ji Motors (hereinafter referred to as the "SML Pvt. Ltd.") in respect of numerous business transactions which had taken place between the parties during a span of eight years commencing from 10.08.2005 and ending on 27.11.2013 alleging commission of offences by the applicants under Sections 387, 473, 406, 417, 420, 465, 467, 468, 471, 474, 452, 504/506 and 120B IPC at P.S. Station Link Road, District Ghaziabad which was registered as case crime no. 516 of 2014, copy where of has been as Annexure -2.;