Pooja Press & Prakashan Pvt. Ltd. vs Spectrum Magazine Ltd. & Ors.
2019 Latest Caselaw 157 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                            Date of Order: January 10, 2019

+      CRL.M.C. 5519/2017, CRL.M.As. 21453/2017 & 21455/2017
       OLGA RYMARENKO                                    ..... Petitioner

                         Through:     Mr.Vaibhav Sethi, Advocate
                         Versus
       STATE OF NCT OF DELHI                             ..... Respondent
                         Through:     Mr. M.S. Oberoi, Additional
                                      Public Prosecutor for State with SI
                                      Rahul, P.S. Kalkaji
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

Quashing of charge-sheet filed in F.I.R. No. 42/17, registered at police station Kalkaji, New Delhi for the offence under Section 188 IPC is sought. Quashing of summoning order of 25th July, 2017 is also sought on merits.

Learned counsel for petitioner submits that in view of Section 195 of Cr.P.C cognizance of offence under Section 188 IPC can be taken only on a complaint. It is submitted that the mandatory conditions provided under Section 202 Cr.P.C. have not been followed. It is also submitted that the ingredients of the offence under Section 188 of IPC are lacking.

It is also submitted that petitioner was not the Director of the Company on the date of alleged offence and so, no case for summoning

petitioner is made out. Therefore, quashing of summoning order is sought on merits.

Learned Additional Public Prosecutor informs that matter is coming up before Trial Court for hearing on the point of charge on 11th February, 2019.

In view of the aforesaid, it is deemed appropriate to relegate the petitioner to trial court to urge the pleas taken herein before the trial court at the hearing on the point of charge. Needless to say that the pleas taken before the trial court shall be duly considered by way of a speaking order.

At this stage, permanent exemption from personal appearance of petitioner to appear before the trial court is sought on the ground that he is a foreign national. If such an application is filed, it be considered by the trial court in accordance with the law.

This petition and the applications are accordingly disposed of, with liberty as aforesaid.

Dasti.

(SUNIL GAUR) JUDGE JANUARY 10, 2019 p'ma