- (1.) Leave granted.
(2.) Assailing the judgment of High Court dated 05.02.2009 rendered in Criminal revision No. 552/2000 this appeal was filed.
(3.) The main contention of the appellants before this Court is that without any colour of right the respondent herein repeatedly filed complaints on same facts and the High Court without proper appreciation of the facts and the legal position allowed the revision petition of the respondent and caused a grave failure of justice.;