A H GHASWALA Vs. RAJENDRA J SHAH

JUDGEMENT

(1.) THIS application filed under section 482 of the Code of Criminal Procedure seeks quashing and setting aside of the summons dated 22nd January, 1993, issued in Case No. 1/s of 1993 pending in the 14th Court at Girgaon and dismissal of the said complaint.

(2.) BRIEFLY stated the facts which give rise to this application are as under:

(3.) RESPONDENT No. 1 filed a complaint in the Court of Metropolitan Magistrate, 14th Court at Girgaon, Bombay on 24th of November, 1992, against the petitioners stating inter alia that the petitioners had committed offence of defamation and abatement thereof under section 500 r/w section 114 of the Indian Penal Code. This complaint and the process issued thereon is the subject matter of the present petition.