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Premco Rail Engineers Ltd & Ors vs State-Govt Of Nct Of Delhi & Anr on 23 September, 2020

Author: Anu Malhotra

Bench: Anu Malhotra

           $~9
           *          IN THE HIGH COURT OF DELHI AT NEW DELHI
           +           CRL.M.C. 1856/2020

                          PREMCO RAIL ENGINEERS LTD & ORS ..... Petitioners
                                      Through: Mr.Anjan Datta and Mr.Sujoy Chatterjee,
                                               Mr. C S Jha, Mr. V A Mishra, Mr. Pawan
                                               Kumar Advocates .

                                          versus

                      STATE-GOVT OF NCT OF DELHI & ANR.        ..... Respondents
                                     Through: Mr.Sanjeev Sabharwal, APP for State
                                                None for R-2.
                      CORAM:
                      HON'BLE MS. JUSTICE ANU MALHOTRA
                                     ORDER

% 23.09.2020 (Hearing through Video Conferencing) CRL.M.A. 13133/2020 & 13134/2020 Exemptions allowed, subject to just exceptions. Crl.M.C. No. 1856/2020 and Crl.M.A. No. 13135/2020 The petitioners vide the present petition assail the impugned order dated 1.10.2019 of the learned Metropolitan Magistrate, South District, in CC No. 15987/2018 whereby the petitioners have been summoned qua alleged commission of offence punishable under Sections 420/406/409/468/471/120B of the Indian Penal Code, 1860 submitting inter alia to the effect that there are no substantial allegations against the petitioners.

On behalf of the State the learned APP for the State has adverted to the proceedings dated 1.10.2019 submitting to the effect that there were allegations that the petitioner alleged company i.e. the petitioner No.1 herein, had been raising forged bills on the RVNL works that had been carried out by the complainant company and that the petitioner company had started receiving payments from the RVNL for the same.

In as much as it has been submitted on behalf of the petitioners that there has been a material suppression of facts in the matter, it is considered appropriate that notice of the petition is issued to the respondent No.2 on taking of steps by the petitioner.

Renotify on 9.11.2020.

ANU MALHOTRA, J SEPTEMBER 23, 2020/SV Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:24.09.2020 11:48