M C CHATURVEDI Vs. R K CHATURVEDI

JUDGEMENT

(1.) M.C. Chaturvedi has filed this petition under Section 482 of the Code of Criminal Procedure (for short Criminal Procedure Code .) praying that the complaint field by R.K. Chaturvedi respondent herein against him for the offences under Sections 499/500 Indian Penal Code pending in the court of Shri P.D. Jarwal, Metropolitan Magistrate, Delhi may be quashed.

(2.) Briefly stated the facts leading to the filing of this petition ate as under :

(3.) Disputes arose between the petitioner and the complainant over the partition of the property ltft by their father. Accordingly the complaintant filed s suit being No. 1242 of 1981 for partition and rendition of accoants " againat the petitioner and his two shteri.