SHARAD DAVE Vs. MAHESH GUPTA

JUDGEMENT

(1.) INVOKING extraordinary jurisdiction of this Court under Section 482 of the Code of Criminal Procedure (hereinafter referred to as the 'Code') petitioners have filed this petition for quashing and setting aside the order dated 24-4-2003, passed by IInd Additional Sessions Judge, Sagar in Criminal Revision No. 16/2003 and also order dated 23-5-2003 passed by Chief Judicial Magistrate, First Class, Sagar.

(2.) FACTS leading to filing of this petition succinctly narrated are thus :-

(3.) THE applicants have averred that with a view to wreck vengeance and blackmail them a false, frivolous and vexatious complaint was filed against them.