MANGAT RAM Vs. BABU RAM

JUDGEMENT

(1.) THIS is an application under Section 561-A Cr. P. C. praying that the proceedings pending against the applicant under Section 406 R. P. C. in the Court of the Sub-Registrar, Magistrate, 1st Class, Srinagar, be quashed.

(2.) SHRI Hira Lal Wazir, appearing in support of the application has submitted that his client has never been to Srinagar, and has never met the respondent there, that the complaint against him. is false and frivolous and that in any case the ingredients of the offence namely entrustment of the amount and its criminal misappropriation or retention or its dishonest conversion to his own use by his client are not made out. He has also drawn my attention to a few authorities but they have little bearing on the matter in question.

(3.) MR. I. K. Kotwal, has on the other hand, submitted that the High Court cannot interfere with the criminal proceedings at their interlocutory stage unless the case is of an exceptional nature.