SATISH KHAJURIA Vs. JAGJIT JOLLY

JUDGEMENT

(1.) The petitioners have filed the present petition for quashing the criminal proceedings in complaint, titled "Jagjit Jolly Vs. Mubarak Singh and others" pending before the court of Sub-Registrar, Judicial Magistrate 1st Class Jammu and the order dtd. 30/6/2012 by virtue of which process has been issued against the petitioners.

(2.) It is submitted that petitioner No.1 was working as a Chief Khilafwarzi Officer and petitioner No. 2 was working as Building Officer with Jammu Municipal Corporation in the year 2010. The respondent No. 1 filed a complaint under sec. 166, 355, 427, 451, 503 read with sec. 506 of R.P.C before the Court of learned Sub Registrar, Judicial Magistrate 1st Class Jammu and vide order dtd. 30/6/2012 the learned Magistrate dropped the proceedings against the then Commissioner and Joint Commissioner (A) of Municipal Corporation, Jammu but issued summons against the petitioners. The petitioners have prayed for the quashing of the complainant and also the order dtd. 30/6/2012 on the following grounds:

(3.) Mr. S.S. Nanda, learned counsel appearing for the petitioners vehemently reiterated the submissions made in the petition.