Punjab-Haryana High Court
M/S Mohan Breweries & Distilleries Ltd. ... vs State Of Haryana And Another on 23 May, 2016
Author: Kuldip Singh
Bench: Kuldip Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Misc. No.M-18382 of 2015
Date of Decision: May 23, 2016
M/s Mohan Breweries & Distilleries Ltd. & Ors.
...Petitioners
Versus
State of Haryana & Anr.
...Respondents
CORAM: HON'BLE MR. JUSTICE KULDIP SINGH
Present: Ms.Divya Sharma, Advocate,
for the petitioners.
Ms.Supriya Arora, AAG, Haryana.
Mr.Hemant Bassi, Advocate,
for respondent No.2.
Kuldip Singh, J.(Oral)
The petitioners seeks quashing of criminal complaint No.75253 of 2014 filed under Sections 406, 420 and 120-B, IPC, titled as M/s PMV Maltings Pvt. Ltd. vs. M/s Mohan Breweries & Distillers Ltd and Others"
(Annexure P-2) and the summoning order dated 21.02.2015 (Annexure P-3) passed by learned Additional Chief Judicial Magistrate, Gurgaon.
The petitioners are relegated to avail the remedy of revision before the Session Court first.
If the revision is filed within 45 days from today excluding the vacations then the Session Court shall entertain and decide the said revision on merits notwithstanding the law of limitation.
Accordingly, the present petition is disposed of.
May 23, 2016 (KULDIP SINGH)
seema JUDGE
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