BIRINDER SINGH Vs. LALMATI AND OTHERS

JUDGEMENT

(1.) In the instant petition, petitioner has prayed that the criminal complaint titled Lalmati v. Birinder Singh and Ors. file No. 44/Criminal of 2010 under Section 494/34 RFC along with all subsequent orders passed by the Court below including order dated 06.09.2011, in which the Court below has taken cognizance and has issued the process against the petitioner and the proforma respondents 2 and 3 may be quashed.

(2.) Facts which have given rise for disposal of the petition are detailed out as under:-

(3.) That only with intention to make the petitioner and proforma respondents to suffer, the respondent No. 1 has filed the false and frivolous complaint under Section 494 RFC and as is evident, the said complaint was filed in the Court somewhere on 22.07.2011 cognizance in the matter was taken up by the Court below on 06.09.2011.