RAJEEV MISRA,J. - (1.) Heard Mr. Gopal S.Chaturvedi, the learned Senior Counsel assisted by Mr. Prashant Vyas, the learned counsel for the applicants, the learned A.G.A. for the State and Mr. Veer Singh, the learned counsel for the opposite party No.2.
(2.) This application under Section 482 Cr.P.C. has been filed challenging the order dated 1.5.2015, passed by the C.J.M. Meerut, whereby the Protest Petition filed by the opposite party No.2 against the final dated 6.9.2012 submitted by the Investigating Officer in Case Crime No. 382 of 2012 under Sections 406 , 420 , 467 , 468 , 471 , 506 and 120 B IPC, Police Station Sadar Bazar, District Meerut, has been allowed and the Station Officer of the concerned Police Station has been directed to reconduct the investigation of the concerned case crime number with special investigation of the issues referred to in the order itself.
(3.) From the record, it appears that the applicant No.1 Simplex Infrastructures Limited. is a company duly incorporated under the Companies Act , hereinafter referred to as ("The Company"). The company has its registered office at Hemkunt Tower, VI Floor, 89 Nehru Place, New Delhi.;