Punjab-Haryana High Court
Maj. Deepak Yadav And Another vs Col. Rs Yadav And Another on 19 March, 2010
Author: Sabina
Bench: Sabina
Crl. Misc. No. M- 8404 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M- 8404 of 2010
Date of Decision: March 19, 2010
Maj. Deepak Yadav and another ........Petitioners
Versus
Col. RS Yadav and another ........Respondents
CORAM : HON'BLE MRS. JUSTICE SABINA
Present: Mr. P.R. Yadav, Advocate
for the petitioners.
SABINA, J.
Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing complaint No.23 dated 25.11.2008 (Annexure P-1), order dated 08.02.2010 (Annexure P-6) passed by learned Additional Sessions Judge Rewari in Criminal Revision No.1 dated 08.02.2010 pending for 19.03.2010 and all subsequent proceedings arising therefrom.
Respondent No.1 has filed the complaint against the petitioners and others under Sections 420,467,468,471 and 120-B IPC.
Learned Counsel for the petitioners has submitted that the respondent No.2 was habitual of lodging frivolous complaint. The other complaints filed by the complainant-respondent No.2 have been dismissed by the trial court.
The complaint in question was dismissed in default vide order dated 12.11.2009. Aggrieved by the same, respondent No.2 has filed the Crl. Misc. No. M- 8404 of 2010 2 revision petition. Vide impugned order dated 08.02.2010 notice has been issued to the petitioners and other respondents. The petitioners can appear before the Additional Sessions Judge, Rewari and submit their pleas available to them.
Keeping in view the above mentioned facts, no ground for interference is made out under Section 482 Cr.P.C.
Dismissed.
(SABINA)
March 19, 2010 JUDGE
Anand