MAHENDRA KHANDELWAL Vs. GAURISH GARG

JUDGEMENT

(1.) Consequent to the production warrants issued on 24.10.2017, respondent no. 3 and 4 have been produced from jail.

(2.) The petitioner impugns order dated 28.08.2017 whereby the Revisional Court has set aside the order dated 22.05.2017 passed by the court of Metropolitan Magistrate.

(3.) The Metropolitan Magistrate had rejected the application of respondent no. 1 - Mr. Gaurish Garg for dropping the proceedings qua him. It was contended in the said application that he was employed as a Company Secretary with the accused company. Apart from being arrayed as an accused being the Company Secretary, no specific role was attributed to him in the complaint.