ISMAIL Vs. SAKKEER HUSSAIN

JUDGEMENT

(1.) An FIR was registered against the petitioner. He seeks to quash it and all proceedings pursuant thereto. The relief is sought under Sec.482 of the Code of Criminal Procedure (Cr.P.C for short).

(2.) Parties are referred to in this order as they are shown in the memorandum of the criminal miscellaneous case.

(3.) The first respondent filed a complaint against the petitioner under Sec.190 of Crimial P.C. A copy of it is annex-A. The complaint was forwarded under Sec.156 (3) of Cr.P.C directing an investigation. Thereupon annex-H FIR was registered at the police station. The same is impugned in this proceedings.