AJAY SINGH AND ANOTHER Vs. HARBANS LAL BHAGAT

JUDGEMENT

(1.) Respondent has chosen not to contest this petition and has been set ex-parte.

(2.) Heard learned counsel for the petitioners.

(3.) This petition under section 561-A Cr. P.C. seeks quashing of a complaint, titled, Harbans Lal Bhagat v. Ajay Singh and another , filed against the petitioners by respondent, Harbans Lal Bhagat (complainant) for commission of offences under sections 420, 467 and 506 RPC, which on committal by the learned Judicial Magistrate (City Judge), Jammu is pending before the court of learned Additional Sessions Judge, Jammu. Quashing is sought, primarily, on the ground that complaint on its plain reading does not make out commission of any offence, even prima facie, against the petitioners and the learned Magistrate has fallen in error by issuing the process against the petitioners and committing the case for trial.