VIJENDER SINGH & OTHERS Vs. SUSHILA DEVI

JUDGEMENT

(1.) Mr. Birendra Singh Adhikari, Advocate present for the applicants.

(2.) In this case, respondent-Smt.Sushila Devi filed a complaint before the learned Magistrate which is registered being criminal case no. 978 of 2015 (Sushila Devi Vs. Vijender Singh and others). After hearing the complainant under Section 200 of Cr.P.C., and witnesses under Section 202 of Cr.P.C., the court concerned has issued summons to the present applicants under Section 420 of IPC. Hence the present applicants preferred application under Section 482 of Cr.P.C., invoking the inherent jurisdiction of this Court.

(3.) This order has been challenged by the applicants stating that the past litigation is going on between them and alleging it to be a mala fide nature of proceedings.