BHAVIKA MANOJ SONAR Vs. MANOJ NARENDRA SONAR

JUDGEMENT

(1.) By the present application u/s.482 of The Cr.P.C, the applicant/original complainant is before this Court to quash and set aside the proceeding in RCC No. 132/2007 on the file of J.M.F.C. Raver.

(2.) This application is an exception to the general rule because such type of applications are always filed by the person, who are arrayed as an accused in the criminal trial. But this is an application where the complainant is before this Court, praying to quash and set aside the criminal proceeding filed by herself.

(3.) Rule.