Ajai Lamba, J. - (1.) HEARD . Learned counsel appearing for the petitioner contends that there is a dispute in regard to family property between the petitioner and his maternal grand mother. Maternal grand mother is living with the petitioner in the same house.
(2.) LEARNED counsel asserts that respondent no. 7, Mr. Sunil Gupta got a false case registered against the petitioner, the same being Case Crime No. 431 of 2010, P.S. Chowk, Lucknow, under Sections 323, 384, 504, 506 IPC. Charges have not yet been framed by the trial court in the said case, although investigation has been concluded. Learned counsel contends that because Mr. Sunil Gupta, respondent no. 7, an I.P.S. Officer, abused the authority vested in him by law, the petitioner made a complaint to respondent nos. 1 and 2, which has been referred to the Department of Home.
(3.) LEARNED counsel contends that at this stage proceedings have been initiated against the petitioner under Section 110(g), Cr.P.C., which is in total abuse of process of court. Show cause notice has been issued by the magistrate concerned on the basis of a report furnished by Officer -in -charge, P.S. Chowk, Lucknow. Learned counsel states that the petitioner is not involved in any other case of the nature.;