D K SONI Vs. ABHEY KUMAR JAIN

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.) seeking quashing of criminal complaint No.132-1 dated 17.4.2007 titled 'Abhey Kumar Jain vs. R.K.Malik and others (Annexure P-3) along with all subsequent proceedings arising therefrom including the summoning order dated 8.3.2011 (Annexure P-6).

(2.) Learned counsel for the petitioner has submitted that by levelling similar allegations, respondent had earlier filed complaint Annexure P-1 against Rameshwar Bishnoi and Dharambir.

(3.) Thereafter, another complaint was filed by the respondent, Annexure P-2, against R.K.Malik, Rameshwar Bishnoi and Dharambir.