PARVEEN KUMAR Vs. DEVKI NANDAN JAIN

JUDGEMENT

(1.) Though the matter is listed for admission, with consent of the parties taken up for final disposal.

(2.) Heard the learned counsel for the parties.

(3.) This petition is filed under Section 482 of Cr.P.C. praying this Court to quash the order of taking cognizance dated 08.09.2017 and entire proceedings in C.C.No.22717/2017 on the file of XXII Additional Chief Metropolitan Magistrate at Bengaluru.