SATYAVATI DEVI Vs. PRAKASH CHAND GUPTA

JUDGEMENT

(1.) THIS petition has been preferred under section 482, Cr.P.C. by the petitioners for seeking the quashing of the proceedings pending in the Court below.

(2.) THE grounds raised are that the complaint is false and frivolous and that the process of the Court is being misused, and instead of prosecution, it has turned out to persecution, and therefore, it is submitted that the proceedings deserve to be quashed.

(3.) WITH regard to the other contention, since the Court below has fixed the case for hearing arguments on charge, it would not be proper to make any comments in that regard. If as contended by the petitioners, there is only one set of the witnesses with the complainant, which is being introduced in every case, it is for the petitioners to advance the arguments before the Court below and not in this Court for the first time.