(1.) N. L. Ganguly, J. This is an application under Section 482, Cr. P. C. for quashing the proceedings in Criminal Complaint Case No. 1211 of 1981 Shyam Narain v. K. N. Garg and otners, pending in the court of III Munsif Magistrate, Bulandshahr.
(2.) A complaint under Section 420, IPC was filed aud the learned Magistrate was pleased to issue notices to the accused persons by his order dated 13-11-81. The learned counsel for the applicant placed the entire com plaint and submitted that bare perusal of the complaint, shows that the trans action between the parties were purely of civil nature and no case for prosecu tion under Section 420, IPC is made out. The parties have exchaned their affidavits and have also filed copies of the partnership deed, dissolution deed signed by both the parties of the case.
(3.) THE application under Section 482, Cr. P. C. is allowed. THE pro ceedings in the complaint case is quashed. Application allowed. .