GURDAS BANSAL AND OTHERS Vs. MANOJ JAIN
LAWS(P&H)-2016-9-10
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 27,2016

Gurdas Bansal And Others Appellant
VERSUS
MANOJ JAIN Respondents

JUDGEMENT

INDERJIT SINGH,J. - (1.) All the above-mentioned cases are taken up together as the same have arisen from same complaint.
(2.) Petitioners have filed these petitions under Section 482 Cr.P.C. against Manoj Jain, Director, M/s Blue Sea Sites Pvt. Ltd. for quashing of complaint bearing No. 2 dated 31.01.2012 titled as 'Manoj Jain v. State of Punjab and others' and consequent summoning order dated 29.11.2012 passed by learned Judicial Magistrate Ist Class, Kharar.
(3.) Notice of motion was issued in all the cases. Learned counsel for the respondent appeared and contested these petitions.;


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