- (1.) Being aggrieved against the summoning order passed by Sub Judicial Magistrate, SAS Nagar Mohali for an offence under Section 420 IPC, the petitioners have approached this Court through the present petition.
(2.) Counsel for the petitioners has taken me through the impugned order. The sole submission made by counsel for the petitioners is that summoning order is related to M/s Lancer Network whereas the title name of the petitioners M/s Pinkerton Consulting Investigation Pvt. Limited is mentioned and, accordingly, they have been summoned. It is further pointed out that the facts discussed in the order are also of M/s Lancer Network and not that of the petitioners.
(3.) This Court on 21.01.2013 had sought a report from the Sub Judicial Magistrate, S.A.S. Nagar, Mohali to confirm if any summoning order was passed in respect of M/s Pinkerton Consulting Investigation India Pvt. Ltd. or the impugned summoning order which shows the name of M/s Lancer Network etc. as the accused is the only one through which the petitioner-concern has been summoned.;