SUBHASH CHANDER DHAWAN Vs. JYOTI

JUDGEMENT

(1.) SUBBASH Chander Dhawan and others thereinafter referred to as the petitioners) have come to this Court in this petition under Section 482 Cr.P.C. for quashing of the criminal complaint dated February 14, 1991 pending in the Court of Judicial Magistrate 1st Class, Amritsar (Annexure P-1) and the summoning order dated Match 20, 1991 passed by Sh. M. S. Virdi, Judicial Magistrate 1st Class, Amritsar (Annexure P-2). The complaint has been filed by Smt. Jyoti, respondent.

(2.) THE allegations on which the petitioners have been prosecuted may be drawn from the complaint Annexure P-1.

(3.) MR . D. S. Pheruman, who appears for the petitioners, has urged that the allegations against the petitioners were vague and-an attempt has been made by the respondents to implicate all the close, relations of the husband.