RAJESH KUMAR Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 3880 of 2017

(2.) The relevant portion of the show cause notice dated 22nd April, 2016 reads as under :-

(3.) Learned counsel for the petitioners does not dispute that the petitioners have filed reply and around 6 months period is going to elapse shortly. The primary ground on which the petitioner seeks quashing of show cause notice is that the object of Sec. 107 Crimial P.C. is to maintain public peace and tranquility and not meant to handle private disputes between individuals.