KIRAN GOSWAMI & OTHERS Vs. JHUSHAL NATH GOSWAMI

JUDGEMENT

(1.) Mr. D.S.Mehta, Advocate present for the applicants.

(2.) The respondent moved a complaint before the learned Magistrate, which has been registered as Criminal Complaint Case No.940 of 2016. Thereafter learned Magistrate took cognizance and issued summons against the present applicants vide order dated 13.05.2016. Hence the present application under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.

(3.) After recording the statement of the complainant under Section 200 of Cr.P.C., and his witness under Section 202 of Cr.P.C. The applicant resides within the area of jurisdiction of the learned Judicial Magistrate.