KRISHNA DWIVEDI Vs. SH SURENDER KUMAR

JUDGEMENT

(1.) BY way of the present petition filed under section 482 Cr. P. C. petitioner has sought the quashing of the proceedings arising out of the complaint case pending in the Court of Metropolitan Magistrate since 2004.

(2.) THE respondent/complainant in his complaint has alleged that he is a tenant under the petitioner in respect of rear portion of 248, Sant Nagar, East of Kailash, New delhi. On 1st March, 2004, the petitioner came to the premises of the complainant and started threatening his workers and asked them to leave the place and also gave beating to his workers and threw away all the belongings of the complainant on the road and also put a revolver on the head of the chawkidar's wife.

(3.) AFTER recording the pre-summoning evidence, the Magistrate found a prima-facie case, under Section 452/323/506/427/34 IPC against the present petitioner and vide order dated 5th March, 2005 summoned the petitioner to face trial in the Court.