(1.) (ORAL)
(2.) LEARNED counsel for the petitioners states that an FIR was registered against the petitioners under Sections 307 and 498-A read with Section 34 IPC at Police Station Ahmedgarh by respondent No.1. As per judgment (Annexure P2), the petitioners were acquitted. A frivolous complaint under Sections 406/34 IPC was filed during the pendency of the case under Sections 307 and 498-A read with Section 34 IPC. LEARNED counsel for respondent No.1 has stated that Section CRIMINAL MISC.NO.20603-M OF 2005 -2- 406 IPC is an independent Section. The complaint fulfills all the ingredients and now evidence is being led before the trial Court. I have heard the learned counsel for the parties and perused the petition with their assistance.