AMITABH SHUKLA Vs. NATH NARAYAN MISHRA

JUDGEMENT

(1.) This is a petition, under Section 482 of the Code of Criminal Procedure (for short 'the Code'), for quashing of the proceedings pending as Cri. (Complaint) Case No. 11349/2010 in the Court of Shri Sanjay Kumar Sahi, JMFC, Jabalpur. In that case, vide order dated 28-9-10, direction was given to issue process against the petitioner only in respect of the offence punishable under Section 420 of the IPC upon a complaint made by respondent No. 1, alleging commission of the offence by as many as 8 persons including Pratibha, the daughter of petitioner. On 9-7-2008, marriage of Pratibha was solemnized with Kamlesh an Advocate practicing at Jabalpur and son of respondent No. 1, at Suhagi, Distt. Rewa.

(2.) Relevant allegations may be summarised as under:-

(3.) Learned Counsel appearing on behalf of the petitioner has contended that his prosecution for the offence is an abuse of the process of the Court in view of the following background facts:-