GIRIDHARILAL Vs. PRATAP RAI MEHTA

JUDGEMENT

(1.) 1. This is a petition under Section 482 of the Code of Criminal Procedure (the Code for short). The petitioners have prayed to recall the order dated 4-11-1988 made by this Court in Criminal Revision Petition No, 398/88 and to quash the private complaint lodged by respondent-1 against them taken on file by the IV Addl. Chief Metropolitan Magistrate, Bangalore City in PCR No. 87/88.

(2.) On hearing Shri Santosh Hegde, learned senior Counsel for the petitioners, notice was directed to respondent-1 regarding admission and orders. Learned High Court Government Pleader was requested to assist the Court in examining the maintainability or otherwise of the petition.

(3.) The record is perused. The learned senior Counsel for the petitioners, learned Counsel for respondent No.l and the learned High Court Government Pleader are heard.