IQBAL HARUN DALLA Vs. TABASSUM ABDUL SATTAR

JUDGEMENT

(1.) The submissions of the learned counsel for the Petitioner were heard on 1st August 2008. However, the petition was not decided as none appeared for the first Respondent on that day. With a view to give an opportunity to the first Respondent to appear and contest the petition, the same was adjourned till today.

(2.) Today, when the petition is called out, none appears for the first Respondent.

(3.) The petitioner has filed this petition invoking Article 227 of Constitution of India read with section 482 of the Code of Criminal Procedure,1973 for quashing the proceeding of the complaint filed by the first Respondent herein.