Delhi High Court - Orders
Iifl Securities Limited vs State Of Nct Of Delhi & Anr on 18 January, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~5 to 7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 9535/2023 & CRL.M.A. 35674/2023
IIFL SECURITIES LIMITED ..... Petitioner
Through: Mr. Jayant Bhushan, Senior Advocate
with Mr. Ajay Bhargava, Mr. Ratnil
Chauhan and Mr. Kabir Chhilwar,
Advocates.
versus
STATE OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. Nawal Kishore Jha, APP for State
+ CRL.M.C. 9537/2023 & CRL.M.A. 35682/2023
IIFL SECURITIES LIMITED ..... Petitioner
Through: Mr. Jayant Bhushan, Senior Advocate
with Mr. Ajay Bhargava, Mr. Ratnil
Chauhan and Mr. Kabir Chhilwar,
Advocates.
versus
STATE OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. Nawal Kishore Jha, APP for State
+ CRL.M.C. 9538/2023 & CRL.M.A. 35684/2023
IIFL SECURITIES LIMITED ..... Petitioner
Through: Mr. Jayant Bhushan, Senior Advocate
with Mr. Ajay Bhargava, Mr. Ratnil
Chauhan and Mr. Kabir Chhilwar,
Advocates.
versus
STATE OF NCT OF DELHI & ANR ..... Respondents
Through: Mr. Nawal Kishore Jha, APP for State
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 24/01/2024 at 22:26:07
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 18.01.2024
1. By way of present petitions, the petitioner company seeks quashing of summoning order dated 01.03.2023 passed by the learned Metropolitan Magistrate, Patiala House Courts, New Delhi in three complaint cases bearing Complaint Case No.42830/2016, 42882/2016 and 42868/2016.
2. Mr. Jayant Bhushan, learned Senior Advocate appearing for the petitioner has invited the attention of this Court to the judgment dated 14.12.2009 passed by this Court whereby summoning order dated 27.09.2008 was assailed. This Court vide judgment dated 14.12.2009 has quashed the same under Section 415/409/34/120B IPC against the petitioner company. The said order was affirmed by the Supreme Court passed in Crl. Appeal Nos. 488-494 of 2013 reported as (2013) 4 SCC 505. He further submits that the complaint in the present case is pari materia with the complaint which has resulted in passing of the aforesaid decision. He has also invited attention of this Court to the order dated 20.12.2023 passed in Crl. M.C. Nos. 9398, 9399 and 9407 of 2023. He thus states that summoning having already taken place on the basis of the said complaint, the present proceedings in the present complaints cannot lie. He has also invited the attention of the Court to the fact that the directors have separately challenged the impugned order vide Crl. M.C. Nos. 9398, 9399 and 9407 of 2023 in which proceedings have already been stayed and these petitions are now listed on 01.05.2024.
3. Issue notice to the respondent No.2 through all permissible modes, This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/01/2024 at 22:26:07 returnable on 01.05.2024, along with aforesaid Crl. M.C. Nos. 9398, 9399 and 9407 of 2023.
MANOJ KUMAR OHRI, J JANUARY 18, 2024/rd/crr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/01/2024 at 22:26:08