T K SOMAN Vs. AMITHA KUMARI
LAWS(SC)-2008-4-136
SUPREME COURT OF INDIA
Decided on April 15,2008

T K SOMAN Appellant
VERSUS
AMITHA KUMARI Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) We have perused the complaint. In our view, the petition of complaint does disclose an offence under Section 420 of the Indian Penal Code; as such, the High Court was not justified in quashing the prosecution.;


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