- (1.) The petitioners in this petition have sought indulgence of this Court for quashing of the proceedings initiated and the order dated 1st, of December 2004 passed by Judicial Magistrate 1st, Class (Judge Small Causes), whereby and where- under the cognizance was taken and process came to be issued against the petitioners i.e. accused, in the complaint titled aso M/s. Trilok Singh v. Rama Vision and others on the grounds taken in the petition.
(2.) Heard. Perused. Considered.
(3.) The exercising of powers under Section 561-A Cr. P.C. is an exception and not the rule. This provision of law does not confer any new powers on the High Court. It prescribes following three circumstances under which inherent jurisdiction can be exercised by the High Court : 1) to give effect to an order under the 2 Code; 2) to prevent abuse of the process of Court; and 3) to otherwise to secure the ends of justice.;