VISHNU P DAS Vs. B K SINGH

JUDGEMENT

(1.) On the criminal complaint (CC no.53/01/12) instituted by the respondent, the petitioner was summoned as an accused to be put on trial for the offence punishable under Section 500 of Indian Penal Code, 1860 (IPC) by the Metropolitan Magistrate by order dated 28.03.2014.

(2.) The petitioner has approached this court invoking the inherent jurisdiction under Section 482 of the Code of Criminal Procedure, 1973 (Cr. PC) and Article 227 of the Constitution of India, 1950 seeking quashing of the said proceedings on the plea that the same are in the nature of abuse of the process of law.

(3.) The petition has been resisted by the respondent who argues that the summoning order has been passed on the basis of evidence adduced and for sound reasons and consequently this court ought not interfere.