NARESH AND ORS. Vs. AMRITLAL

JUDGEMENT

(1.) This petition is one under Sec. 482 Cr.P.C. to quash the proceedings initiated against the petitioners in C.C. No. 2167/2015 on the file of JMFC -I Court, Hubli for the offences punishable under Ss. 403, 405, 415, 420, 423 and 463 of IPC.

(2.) The facts in brief which led to the filing of this petition are as under: - -

(3.) The petitioner -accused have denied all the allegations made out against them by the complainant in his complaint. They further contended that in the event of dispute, the parties have to approach the arbitrator for resolution of the dispute, the complainant has already approached the arbitrator and at the same time, he filed a complaint only with an intention to harass and yield to the demand made by the complainant, which is nothing but an abuse of process of law. It is further contended that even if the entire allegations made out in the complaint are taken to their face value, they do not constitute any of the offences alleged in the complaint and hence the petitioners have filed this petition to quash the proceedings.