DEVANG KUMAR Vs. KESHORGOPALDAS DAGA

JUDGEMENT

(1.) Heard Mr. A. T. Purohit, learned Advocate for the Applicants, Ms. S. H. Bhatia holding for R. R. Shrivasatava, learned Advocate for Respondent Nos. 1 & 2. Admit. By consent, taken up for final disposal forthwith.

(2.) By means of this application, applicants have prayed for quashing Summary Criminal Complaint No. 6662/10, pending before Judicial Magistrate, First Class, Court No. 4, Nagpur.

(3.) By the impugned order dated 21/10/2010, it appears that the learned JMFC, Court No. 4, Nagpur after perusal of the complaint, verification in support thereof and documents filed by the complainant, was pleased to find prima facie ground to issue process under Section 500 of the IPC against the accused no. 1, 2 & 3 on payment of due process fees. It is contended that the learned Judicial Magistrate, First Class, while issuing summons excluded all the other sections while cognizance was taken limited to Section 500 of Indian Penal Code.