DEBABRATA DEY Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard.

(2.) Learned Counsel for the petitioner has submitted that his prosecution for the offences is an abuse of the process of the Court as it was a case of sheer accident. In support of the arguments, attention has been invited to the following facts-

(3.) Before entering into the merits of the contention, it would be necessary to advert to the provisions of the Act, as mentioned in the complaint-