SUREKHA PARMAR Vs. S M MANSURI

JUDGEMENT

(1.) These petitions, under Section 482 of the Code of Criminal Procedure (for short 'the Code') are interrelated as arising from of the same case pending as Criminal Case No. 75/2005 before Chief Judicial Magistrate, Anuppur. In that case, which was initially registered as Criminal Case No. 232/2004 in the Court of JMFC Anuppur, cognizance of the offences punishable under Sections 147,323,504,506-B and 342 of the IPC was taken upon a complaint made by the respondent No. 1 namely Dr. S.M. Mansuri (hereinafter referred to as 'Rl') against the petitioners in respect of the offences punishable under Sections 451, 323,294,506-B, 382,395 and 504 of the IPC.

(2.) For the sake of convenience, the petitioners shall be referred to by their respective names only.

(3.) Background facts may be summarized thus :-