MEENA SAHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the State.

(2.) This application under Section 482 of the Code of Criminal Procedure has been preferred for quashment of order of summoning dated 28.06.2013 passed in Complaint Case No.811 of 2012, whereby the learned Judicial Magistrate 1st Class, Vaishali at Hajipur has asked the petitioner to face trial for the offence under Section 420 of the Indian Penal Code.

(3.) The challenge is on the ground that a bare perusal of the complaint petition would show that the case is purely of civil dispute and the complainant (opposite party herein) has deliberately attempted to give it a colour of criminal offence, just to wreck vengeance. In other words, the complaint petition does not disclose commission of any offence and makes out no case against the petitioner.