(1.) Heard learned counsel for the revisionist, learned A.G.A. as well as learned counsel for the respondents and perused the record. The present criminal revision has been filed for quashing the order passed by the learned Magistrate in Complaint Case No. 5657/2008, whereby learned Magistrate after taking cognizance of the complaint and after recording the statements under Sections 200 and 202, Cr.P.C. and also perusing the material evidence on record had dismissed the complaint under Section 203, Cr.P.C. holding that no prima facie, case is made out.
(2.) The main contention of the learned counsel for the revisionist is that even if, a matter is liable to be determined by the Competent Court of civil jurisdiction, even then the criminal proceedings against the said present revision can also be drawn and thus he submitted that learned Magistrate in dismissing the complaint has acted erroneously.
(3.) In this respect, counter-affidavit has been filed by the learned counsel for the respondents and against which rejoinder affidavit have been exchanged.
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