- (1.) M. A. Khan, J. Heard learned Counsel for the parties and I have gone through the record.
(2.) IT appears that there was contract between the parties for supply of leather and leather goods. IT appears, however, that certain dispute arose between the parties and then it resulted into civil litigation. Civil litigation has already been ended as the suit has already been decreed against the petitioner. A revision against that order has also been decided by the High Court and the order passed by the learned Civil Court has been apparently allowed. Learned Counsel for the petitioner has placed reliance on the case of Trilok Singh and others v. Satya Deo Tripathi, 1977 AIR 1979 SC 850, in which it has been held that the dispute raised was purely of civil nature and criminal proceeding initiated was an abuse of process of the Court and deserves to be quashed. From the facts and circumstances of the case it can be safely gathered that the dispute raised was purely of civil nature and criminal proceeding initiated was an abuse of process of the Court and as such deserves to be quashed.
(3.) THE petition under Section 482 Cr. P. C. is thus allowed and the prosecution of the petitioner in Criminal Complaint Case No. 1311 of 2000, M/s. Super House Leather Ltd. v. M/s. Prima Impex International and others, pending in the Court of Chief Judicial Magistrate, Unnao, is hereby quashed. Petition allowed. .;