JAINENDRA KUMAR BHOI Vs. SHRIMATI AHILYABAI CHOUDHARY

JUDGEMENT

(1.) Heard.

(2.) By this writ petition filed under Article 226 of the Constitution of India, petitioner prays for quashing the criminal proceedings in a complaint case pending before the A.C.J.M., Raipur on the ground that it is abuse of process of the Court.

(3.) The Court of Additional Chief Judicial Magistrate, has been joined as party where the matter is pending. Shri Sanjay K. Agrawal, Dy. A.G. submits that the petitioner has not shown any ground and it is not just and proper for the petitioner to join the A.C.J.M. as party respondent where the matter has been taken cognizance and the petitioner has wrongly joined the A.C.J.M. as respondent No. 2.