ABHISHEK BANTA S/O PAWAN BANTA PROPRIETOR PARAM HANS COMMUNICATION Vs. SANJEEV KUMAR GUPTA S/O LATE NARESH KUMAR GUPTA

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioner has challenged the proceedings of the, Sanjeev Gupta v. Abhishek Banta Criminal Complaint Case No. 1042 of 2006, relating to offences punishable under Section 452, 323, 504 and 506 I.P.C., pending in the court of Additional Judicial Magistrate, Rishikesh, District Dehradun.

(3.) LEARNED Counsel for the Petitioner submitted that it is abuse of process of law on the part of the complainant to implicate the Petitioner in a criminal complaint case to pressurize the Petitioner to make payment of his dues. It is also pointed out that already the dispute relating to claim made by the complainant is pending before the labour court.