RAJEEV AGARWAL Vs. MANZOOR AHMAD NAIK AND OTHERS

JUDGEMENT

(1.) This petition seeks invoking of the inherent powers of this Court under Section 561-A of the Code of Criminal Procedure (for short the Code) for quashing of a complaint under Sections 420 and 506 RPC filed by respondent No. 1 against petitioner and proforma respondents 2 to 5 in the Court of learned Chief Judicial Magistrate, Anantnag and order dated 20.09.2012, whereby the learned trial Court, after taking cognizance and recording initial statements of the complainant and his witness, has issued process against the petitioner and the proforma respondents.

(2.) Heard. I have perused the record.

(3.) Briefly, the facts which are essential to dispose of this petition are these: